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

State of Uttarakhand - Subsection

Section 2(11) in Uttarakhand Value Added Tax Rules, 2005

(11)"Region" means the area within the jurisdiction of a Joint Commissioner (Executive) or a Joint Commissioner (Appeals) or a Joint Commissioner (Special Investigation Branch) or a Joint Commissioner (Enforcement) or a Joint Commissioner (Assessment) notified under sub-rule (1) of rule3;