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 2] [Entire Act] State of Uttarakhand - Subsection Section 2(2) in Uttaranchal Value Added Tax Act, 2005 (2)"Assessing Authority" means any person appointed by the State Government or the Commissioner to perform all or any of the functions of Assessing Authority under this Act;
