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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Uttarakhand - Subsection

Section 79(1) in Uttaranchal Value Added Tax Act, 2005

(1)Where any difficulty arises in giving effect to the provision of this Act, the State Government may, by notification in the Gazette, make such orders not inconsistent with this Act, as may appear to be necessary or expedient for removing the difficulty.