Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 25(9)] [Section 25] [Entire Act]

State of Uttarakhand - Subsection

Section 25(9)(v) in Uttaranchal Value Added Tax Act, 2005

(v)any tax credit has been wrongly claimed. No tax audit report shall be finalized without giving the dealer a reasonable opportunity of being heard.