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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Uttarakhand - Subsection

Section 34(5) in Uttaranchal Value Added Tax Act, 2005

(5)The amount of tax assessed under this Act in excess of amount of tax already deposited along with the interest payable according to the provisions of this Act shall be deposited in the manner specified in and within 30 days of service of order of assessment and notice of demand.