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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Uttarakhand - Subsection

Section 70(3) in Uttaranchal Value Added Tax Act, 2005

(3)Nothing in this Section will apply to publication of any information relating to a class of dealer or class of transactions, if in the opinion of the Commissioner, it is desirable in the public interest, to publish such information.