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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Uttarakhand - Subsection

Section 55(8) in Uttaranchal Value Added Tax Act, 2005

(8)The provisions of Section 5 of the Limitation Act, 1963, shall mutatis mutandis apply to every application, for revision under this Section.Explanation. - For the purpose of this Section, the expression "any person" includes the Commissioner and the State Government