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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Uttarakhand - Subsection

Section 76(11) in Uttaranchal Value Added Tax Act, 2005

(11)Moratorium shall be available to only such manufacturers who create first charge on their property in favour of the State Government sufficient to cover the amount of tax for which moratorium has been granted.