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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Uttarakhand - Subsection

Section 71(3) in Uttaranchal Value Added Tax Act, 2005

(3)The powers to makes Rules conferred by this Section shall be subject to the condition of the Rules being made effective after previous publication for a period of not less than four weeks:Provided that if the State Government is satisfied that circumstances exist which render it necessary for it to take immediate action, it may make any Rule without such previous publication.