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[Cites 0, Cited by 1] [Section 6] [Entire Act]

State of Uttarakhand - Subsection

Section 6(1) in Uttarakhand Value Added Tax Rules, 2005

(1)If a dealer carries on business within the limits of jurisdiction of only one Assistant Commissioner, that officer shall be the Assessing Authority in respect of the dealer and the place where he carries on business shall be deemed to be his principal place of business.