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[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

State of Uttarakhand - Subsection

Section 25(2)(c) in Uttaranchal Value Added Tax Act, 2005

(c)Such declarations, certificates, and such other evidences on which the dealer relies in support of his claim of exemption, concession or rebate of tax declared in "the computation of his own final assessment of amount of tax due from him;