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[Cites 0, Cited by 0] [Section 35(13)] [Section 35] [Entire Act]

State of Uttarakhand - Subsection

Section 35(13)(ii) in Uttaranchal Value Added Tax Act, 2005

(ii)if the application is in order and particulars given therein are correct, the Assessing Authority shall allot him a Tax Deduction Account Number;