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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(1)(c) in Uttar Pradesh Tax on Entry of Goods into Local Areas Act, 2007

(c)all Deputy Commissioners and the Assistant Commissioners posted [in the Departmen t of the Commercial Taxes] [Substituted by 'in the Department of the Trade Tax' U.P. Tax on Entry of Goods into Local Areas (Amendment) Act, 2008 (Act No. 7 of 2008), w.e.f. 1.1.2008.] shall be the Deputy Commissioners and Assistant Commissioners of Entry Tax and likewise [all Commercial Taxes Officers posted in the Department of Commercial Taxes] [Substituted by 'all Trade Tax Officer posted in the Department of Trade Tax' U.P. Tax on Entry of Goods into Local Areas (Amendment) Act, 2008 (Act No. 7 of 2008), w.e.f. 1.1.2008.] shall be the Entry Tax Officers;