Section 47(1)(i) in Uttarakhand Value Added Tax Rules, 2005

[Cites 0, Cited by 0] [Section 47(1)] [Section 47] [Entire Act]

State of Uttarakhand - Subsection

Section 47(1)(i) in Uttarakhand Value Added Tax Rules, 2005

(i)if the addressee is dealer, on some conspicuous part the dealer's place of business or the building in which the dealer's place of business is located, or upon some conspicuous part of the place of the dealer's business last intimated to the said authority by the dealer or if the place where the dealer is known to have last carried on business : or the place where the dealer resides: or

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State of Uttarakhand - Subsection

Section 47(1)(i) in Uttarakhand Value Added Tax Rules, 2005