Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 26] [Entire Act] State of Uttarakhand - Subsection Section 26(8) in Uttarakhand Value Added Tax Rules, 2005 (8)The reference to certificate, wherever made in this rule, shall be subject to the provisions of Rule 31.
