Section 9(4)(a) in Uttaranchal Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 9(4)] [Section 9] [Entire Act]

State of Uttarakhand - Subsection

Section 9(4)(a) in Uttaranchal Value Added Tax Act, 2005

(a)tax including penalty, if any, payable under this Act by such firm, association or family up to the date of such discontinuance may be assessed and determined as if no such discontinuance had taken place: and

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State of Uttarakhand - Subsection

Section 9(4)(a) in Uttaranchal Value Added Tax Act, 2005