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[Cites 0, Cited by 1] [Section 6] [Entire Act]

State of Uttarakhand - Subsection

Section 6(3) in Uttarakhand Value Added Tax Rules, 2005

(3)If the principal place of business of a dealer is situated outside Uttarakhand, and such dealer carries on business at only one place in Uttarakhand the Assistant Commissioner within whose limits of jurisdiction the place of business in the State is situated shall be the Assessing Authority in respect of such dealer.