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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Uttarakhand - Subsection

Section 2(9) in Uttaranchal Value Added Tax Act, 2005

(9)[ "Commissioner" means the Commissioner of Commercial Tax, appointed by the State Government and includes an Additional Commissioner, and a Joint Commissioner of Commercial Tax appointed by the Government;] [Substituted by vide Notification No. 1314/XXXVI(4)/2008, date 31-3-08.]