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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Uttarakhand - Subsection

Section 7(2)(b) in Uttarakhand Value Added Tax Rules, 2005

(b)For proof of identity of the individuals - any one of the following
(i)Passport of the individual
(ii)Voter ID Card of the individual
(iii)PAN card of the individual
(iv)Driving License of the individual. and, passport Size photograph of the individual attested by an Advocate or a Gazetted officer