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[Cites 0, Cited by 0] [Section 52(3)] [Section 52] [Entire Act]

State of Uttarakhand - Subsection

Section 52(3)(a) in Uttarakhand Value Added Tax Rules, 2005

(a)For urgent copy of any document, order, statement or record the fee shall be double of that prescribed in sub-rule (1) or sub-rule (2) as the case may be;