Section 25(5) in Uttaranchal Value Added Tax Act, 2005
(5)For the purposes of this Act and the rules made there under-(a)the annual return, referred to in sub-section (2) of Section 25 or in subsection (13) of Section 23, filed by the dealer, shall be deemed to be the assessment order and the facts disclosed and the figures mentioned in such return shall be deemed to be part of such assessment order; and(b)the last date, prescribed for submission of annual return or the actual date, on which such return is filed along with the prescribed late fee, if any, whichever is later, shall be deemed to be the date of such assessment order.
