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[Cites 0, Cited by 0] [Section 25(9)] [Section 25] [Entire Act]

State of Uttarakhand - Subsection

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

(iii)the whole or any part of the turnover in respect of any tax has been assessed, at a rate lower than the rate at which it is assessable; or