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 43E] [Entire Act] State of Uttarakhand - Subsection Section 43E(2) in Uttarakhand Co-Operative Societies Act, 2003 (2)The Government may be notification, exempt any class of co-operative societies from-(a)Land Revenue; and(b)Taxes on sale and purchase of goods.
