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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Uttarakhand - Subsection

Section 19(1)(a) in Uttarakhand Value Added Tax Rules, 2005

(a)in cash in any treasury or sub - treasury or State Bank of India or its subsidiary Bank or any Public Sector Bank or any other Bank authorized by Reserve Bank of India and notified by the State Government, authorized to accept deposits under the Act, or