Section 35(2)(ii) in Uttarakhand Value Added Tax Rules, 2005

[Cites 0, Cited by 0] [Section 35(2)] [Section 35] [Entire Act]

State of Uttarakhand - Subsection

Section 35(2)(ii) in Uttarakhand Value Added Tax Rules, 2005

(ii)"I............the appellant / on behalf of the appellant do hereby further declare that the appeal is being filed for the first time and it has not been filed before":

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State of Uttarakhand - Subsection

Section 35(2)(ii) in Uttarakhand Value Added Tax Rules, 2005