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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Uttarakhand - Subsection

Section 49(2) in Uttaranchal Value Added Tax Act, 2005

(2)The provisions of sub-section (5), (6) and sub-section (7),(8), (9),(10),(11),(12) and (13) of Section 48 shall mutatis mutandis apply in respect of goods consigned by rail, river or post as they apply to import of goods by road under that Section.]