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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Uttarakhand - Subsection

Section 37(9) in Uttarakhand Value Added Tax Rules, 2005

(9)Copy of every order under Section 51 or Section 53 shall be delivered to or served on the parties concerned free of charge. Copies of such order other than the first copy shall be given to the parties concerned on application and on furnishing copying folio of the value of two rupees.