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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Uttarakhand - Subsection

Section 26(1) in Uttarakhand Value Added Tax Rules, 2005

(1)The State Government may, by notification in the Gazette, direct under Section 47, the establishment of check posts and barriers at such places within the State as may be specified in the notification.