Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 20] [Entire Act] State of Uttarakhand - Subsection Section 20(14) in Uttaranchal Value Added Tax Act, 2005 (14)Any dealer or person concerned aggrieved by an order of Appellate Authority may, within such time and in such manner as may be prescribed, file an appeal under Section 53.
