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[Cites 0, Cited by 0] [Section 47(1)] [Section 47] [Entire Act]

State of Uttarakhand - Subsection

Section 47(1)(a) in Uttarakhand Value Added Tax Rules, 2005

(a)by giving or tendering a copy thereof to the dealer or person concerned or to his manager, munim, accountant or agent, or to one of his employees or to any adult member of his family residing with him;