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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Uttarakhand - Subsection

Section 8(1) in Uttaranchal Value Added Tax Act, 2005

(1)Where a dealer dies, his executor, administrator or other legal representative shall be deemed to be the dealer for the purposes of this Act and the provisions of this Act shall apply to him in respect of the business of the said deceased dealer.