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[Cites 0, Cited by 0] [Section 2(4)] [Section 2] [Entire Act]

State of Uttarakhand - Subsection

Section 2(4)(b) in Uttarakhand Value Added Tax Rules, 2005

(b)a Deputy Commissioner (Assessment) of a range appointed by the State Government to perform the duties and exercise the powers of an Assessing Authority in such range;