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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Uttarakhand - Subsection

Section 22(1) in Uttarakhand Value Added Tax Rules, 2005

(1)An application for issue of recognition certificate under sub-section (7) of Section 4 shall be made to the Assistant Commissioner in Form IX and it shall be signed and verified in the manner as mentioned in sub-rule (1) of Rule 7.