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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Uttarakhand - Subsection

Section 7(1)(h) in Uttarakhand Value Added Tax Rules, 2005

(h)The receiver or guardian of a minor or an incapacitated person where business is in the name of the minor incapacitated person.