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[Cites 0, Cited by 0] [Section 4(9)] [Section 4] [Entire Act]

State of Uttarakhand - Subsection

Section 4(9)(d) in Uttarakhand Value Added Tax Rules, 2005

(d)The Commissioner of Commercial Tax may transfer any case or cases at any stage of proceeding from the officer authorized under Section 52 to any other such officer.