Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 56] [Entire Act] State of Uttarakhand - Subsection Section 56(b) in Uttaranchal Value Added Tax Act, 2005 (b)an order or action under Section 42 or sub-section (1), sub-section (2), sub- Section(4), sub-section (7) of Section 43;
