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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Uttarakhand - Subsection

Section 2(25) in Uttaranchal Value Added Tax Act, 2005

(25)[ "Officer-in-charge" of a check post or barrier means an officer not below the rank of Commercial Tax Officer, posted at such check post or barrier;] [Substituted vide Notification No. 1314/XXXVI(4)/2008 date 31-3-08.]