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 3A] [Entire Act] State of Uttarakhand - Subsection Section 3A(4) in Uttaranchal Value Added Tax Act, 2005 (4)Any dealer who avails the facility of composition of tax under Section 7(2) shall also be eligible for availing the facility of composition with respect to additional tax.
