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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Uttarakhand - Subsection

Section 5(4) in Uttarakhand Value Added Tax Rules, 2005

(4)For the purpose of these rules, an Assistant Commissioner empowered or authorized under sub-Section (10 )of Section 34 or Section 42 or Section 43 or posted at a check post or barrier established under Section 47 shall be deemed to be an Assessing Authority in the circle in which his office is situated.