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[Cites 0, Cited by 0] [Section 17(11)] [Section 17] [Entire Act]

State of Uttarakhand - Subsection

Section 17(11)(h) in Uttaranchal Value Added Tax Act, 2005

(h)in case of a company incorporated under a statute or a company or a private company registered under the Companies Act effects any change in the Constitution of Board of Directors; or