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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Uttarakhand - Subsection

Section 37(2) in Uttarakhand Value Added Tax Rules, 2005

(2)The Appellate Authority or, as the case may be, the Tribunal shall cause a notice on the date fixed under sub-rule (1) to be served well in time on the parties to the appeal at the addresses mentioned in the memorandum of appeal, or on their lawyer or authorized agent.