Section 3(1)(e) in Uttar Pradesh Tax on Entry of Goods into Local Areas Act, 2007

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State of Uttar Pradesh - Subsection

Section 3(1)(e) in Uttar Pradesh Tax on Entry of Goods into Local Areas Act, 2007

(e)All officers or authorities under this Act except Chairman and the members of the Tribunal shall work under the Administrative control of the Commissioner and the Commissioner shall be competent to exercise powers vested in any officer under his administrative control except Appellate Authority.

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State of Uttar Pradesh - Subsection

Section 3(1)(e) in Uttar Pradesh Tax on Entry of Goods into Local Areas Act, 2007