Section 70(2)(d) in Uttaranchal Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 70(2)] [Section 70] [Entire Act]

State of Uttarakhand - Subsection

Section 70(2)(d) in Uttaranchal Value Added Tax Act, 2005

(d)to a Civil Court in any suit to which the Government is a party which relate to any matters arising out of any proceedings under this Act or the Rules made thereunder; or

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State of Uttarakhand - Subsection

Section 70(2)(d) in Uttaranchal Value Added Tax Act, 2005