Section 30(20) in Uttarakhand Value Added Tax Rules, 2005
(20)All other provisions of Rule 30 shall apply also to the downloaded Declaration Form for Import as they apply to the Declaration Form for Import received from the office of the Assessing Authority.] [Sub-rule (17) to Sub-rule (20) of the rule (30) are inserted vide Notification No. 81/120/181(120)/XXVII(8)/2008, dated 22-01-2010.]
