Section 2(14) in Uttarakhand Value Added Tax Rules, 2005
(14)[ "Repealed Rules" means the Uttarakhand Value Added Tax Rules, 2005; notified under Section 71 of Uttarakhand Value Added Tax Ordinance, 2005;] [Substituted vide Notification No. 324/XXVII(8)/2008, dated 14-5-2008.]
