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[Cites 0, Cited by 0] [Section 2(11)] [Section 2] [Entire Act]

State of Uttarakhand - Subsection

Section 2(11)(a) in Uttaranchal Value Added Tax Act, 2005

(a)a department of the Central Government or any State Government or a local authority by name of any Panchayat, Municipality, Development Authority, Cantonment Board or any autonomous or statutory body;