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[Cites 0, Cited by 0] [Section 76(13)] [Section 76] [Entire Act]

State of Uttarakhand - Subsection

Section 76(13)(g) in Uttaranchal Value Added Tax Act, 2005

(g)where the dealer has discontinued business, and in any such case the facility of moratorium shall be withdrawn with effect from the date specified in the order and such date may be prior to the date of such order, so however, that in cases of misuse of breach, the cancellation of eligibility certificate shall have effect not before the date of such misuse or breach;