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[Cites 0, Cited by 0] [Section 3(3)] [Section 3] [Entire Act]

State of Uttarakhand - Subsection

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

(c)where there are more than one Deputy Commissioner (Check posts and Mobile Squad), Deputy Commissioner (Enforcement) or Deputy Commissioner (Special Investigation Branch) in a range.