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[Cites 0, Cited by 0] [Section 47(1)] [Section 47] [Entire Act]

State of Uttarakhand - Subsection

Section 47(1)(c) in Uttarakhand Value Added Tax Rules, 2005

(c)[ by such courier services as may be approved by the Commissioner; or [Clause (c) & Clause (d) of sub-rule (1) of Rule 47 inserted vide Notification No. 557/2010 / 181 (120)/XXVII(8)/2008, dated 31-12-2010.]