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[Cites 0, Cited by 0] [Section 23(5)] [Section 23] [Entire Act]

State of Uttarakhand - Subsection

Section 23(5)(b) in Uttaranchal Value Added Tax Act, 2005

(b)to furnish a consolidated return relating to all or any of the places of business of the dealer in the State of Uttaranchal for the said period or for such different periods and to such authority as he may direct.