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[Cites 0, Cited by 0] [Section 52(3)] [Section 52] [Entire Act]

State of Uttarakhand - Subsection

Section 52(3)(c) in Uttarakhand Value Added Tax Rules, 2005

(c)where the document of which a copy is required is too lengthy or it is otherwise felt that it would be difficult to issue the copy within the time prescribed therefor, the applicant shall be given an option to elect his application being treated as an ordinary one, and where he so agrees, the difference between the fee paid by him and that prescribed for an ordinary copy shall be refunded, otherwise, the application shall be treated as urgent and given priority over ordinary applications;