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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Uttarakhand - Subsection

Section 20(11) in Uttaranchal Value Added Tax Act, 2005

(11)The Assessing Authority may, on application by a dealer who has furnished security as required, refund in the prescribed manner, any amount of security or part thereof if such security is not required for the purpose for which it was furnished.