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[Cites 0, Cited by 0] [Section 52(3)] [Section 52] [Entire Act]

State of Uttarakhand - Subsection

Section 52(3)(b) in Uttarakhand Value Added Tax Rules, 2005

(b)An applicant for urgent copy shall be entitled, if his application be presented in the forenoon of the day, to have his copy furnished to him, so far as may be possible, before the close of the same day. If application is presented in afternoon, the copy shall be similarly furnished by the forenoon of the following day, if possible;