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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Uttarakhand - Subsection

Section 33(a) in Uttarakhand Value Added Tax Rules, 2005

(a)The goods shall be auctioned by a committee consisting of the following -
(i)Deputy Commissioner nominated by the Chairman Joint Commissioner of the region
(ii)Assistant Commissioner nominated by the Member Joint Commissioner of the region
(iii)The officer seizing the goods or the Assessing Ex-officio Member Authority authorised to cause the goods to be sold under sub-section (10) of Section 43 of the Act;