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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Uttarakhand - Subsection

Section 57(5) in Uttaranchal Value Added Tax Act, 2005

(5)Except as provided in sub-section (3), a decision given by the Commissioner under this Section shall, subject to the provisions of Section 53 and Section 55 be final and binding on the applicant, the Assessing Authority and the Appellate Authority.