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[Cites 0, Cited by 0] [Section 19(8)] [Section 19] [Entire Act]

State of Uttarakhand - Subsection

Section 19(8)(a) in Uttarakhand Value Added Tax Rules, 2005

(a)In the first week of every month, the Assistant Commissioner shall send to the Officer in charge of the treasury or sub - treasury a statement in Form VII for verification.