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[Cites 0, Cited by 0] [Section 36(7)] [Section 36] [Entire Act]

State of Uttarakhand - Subsection

Section 36(7)(i) in Uttarakhand Value Added Tax Rules, 2005

(i)[ any officer not below the rank of Commercial Tax Officer, to perform the functions of Departmental Representative before the Joint Commissioner (Appeal); or] [Substituted vide Notification No. 324/XXVII(8)/2008, dated 14-5-2008.]