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[Cites 0, Cited by 0] [Section 20(8)] [Section 20] [Entire Act]

State of Uttarakhand - Subsection

Section 20(8)(b) in Uttaranchal Value Added Tax Act, 2005

(b)recovery of any financial loss caused to the State Government due to negligence or default in not making proper use of or not keeping in safe custody the blank or unused forms as referred to in sub-section (1) above, or