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

State of Uttarakhand - Subsection

Section 3(3)(b) in Uttarakhand Value Added Tax Rules, 2005

(b)where there are more than one Joint Commissioner (Executive) or Joint Commissioner (Appeals) or Joint Commissioner (Special Investigation Branch) or Joint Commissioner (Enforcement) or Joint Commissioner (Assessment) in a region;