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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Uttarakhand - Subsection

Section 34(20) in Uttaranchal Value Added Tax Act, 2005

(20)Notwithstanding anything contained in this Act, no tax, fee, interest or penalty under this Act shall be recovered and no refund shall be allowed if the amount involved for any assessment year is less than 10 rupees.