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[Cites 0, Cited by 0] [Section 4(9)] [Section 4] [Entire Act]

State of Uttarakhand - Subsection

Section 4(9)(b) in Uttarakhand Value Added Tax Rules, 2005

(b)The Additional Commissioner or Joint Commissioner (Executive) on his own motion or on an application made to him on this behalf, may, subject to the general control of the Commissioner of Commercial Tax, also transfer any case or class of cases at any stage from one Assessing Authority to another Assessing Authority within his Zone or, as the case may be, within his region;