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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Uttarakhand - Subsection

Section 23(13) in Uttarakhand Value Added Tax Rules, 2005

(13)The Commissioner may, by notification, declare that declaration form of the particular series, design or colour shall be deemed as obsolete and invalid w.e.f. such date as may be specified in the notification.