Section 3(1)(b) in Uttarakhand Value Added Tax Rules, 2005

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State of Uttarakhand - Subsection

Section 3(1)(b) in Uttarakhand Value Added Tax Rules, 2005

(b)create or abolish the region of a Joint Commissioner (Executive) or a Joint Commissioner (Appeals) or Joint Commissioner (Special Investigation Branch) or a Joint Commissioner (Assessment) or a Joint Commissioner (Enforcement) and notify the circles or sub-circles that are included in such region; and

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State of Uttarakhand - Subsection

Section 3(1)(b) in Uttarakhand Value Added Tax Rules, 2005