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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Uttarakhand - Subsection

Section 57(2) in Uttaranchal Value Added Tax Act, 2005

(2)The Commissioner shall, after giving the applicant an opportunity of being heard, decide as he deems fit the question so arising:Provided that before giving such decision, the Commissioner may, in his discretion, ask an officer subordinate to him to make such enquiries as he considers necessary for the decision of the question.