Section 76(4)(a) in Uttaranchal Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 76(4)] [Section 76] [Entire Act]

State of Uttarakhand - Subsection

Section 76(4)(a) in Uttaranchal Value Added Tax Act, 2005

(a)application for grant of eligibility certificate presented on a date prior to the date of commencement of this Act before the competent authority under that Act shall be deemed pending before the prescribed authority under this Act,

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State of Uttarakhand - Subsection

Section 76(4)(a) in Uttaranchal Value Added Tax Act, 2005