Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 47(1)] [Section 47] [Entire Act] State of Uttarakhand - Subsection Section 47(1)(ii) in Uttarakhand Value Added Tax Rules, 2005 (ii)if the addressee is not a dealer, on some conspicuous part of his residence or office or the building in which his office or resident is located;