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[Cites 0, Cited by 0] [Section 35(2)] [Section 35] [Entire Act]

State of Uttarakhand - Subsection

Section 35(2)(i) in Uttarakhand Value Added Tax Rules, 2005

(i)"I............the appellant / on behalf of the appellant, do hereby declare that the contents of this memorandum are true to the best of my knowledge and belief."