Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(24) in The U.P. Goods and Services Tax Act, 2017

(24)"Commissioner" means the Commissioner of State tax appointed under section 3 and includes the Chief Commissioner, Principal Commissioner, Special Commissioner or Additional Commissioner of State tax appointed under section 3;