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[Cites 0, Cited by 0] [Section 3A(2)] [Section 3A] [Entire Act]

State of Uttarakhand - Subsection

Section 3A(2)(c) in Uttaranchal Value Added Tax Act, 2005

(c)Such sale or purchase, or sale or purchase of such goods by such class of dealer as may be specified in the notification issued by the State Government under Section 4(6).