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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Uttarakhand - Subsection

Section 31(8) in Uttarakhand Value Added Tax Rules, 2005

(8)If any certificate is lost, destroyed or stolen, the person who has obtained it, shall forthwith report the fact to the Assessing Authority and shall take immediate steps to issue proper public notice of such loss, destruction or theft.