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[Cites 0, Cited by 0] [Section 29(1)] [Section 29] [Entire Act]

State of Uttarakhand - Subsection

Section 29(1)(e) in Uttaranchal Value Added Tax Act, 2005

(e)been wrongly allowed any tax credit therein, the Assessing Authority shall, after recording the reasons in writing, serve a notice on the dealer and after giving the dealer a reasonable opportunity of being heard and making such enquiries as he considers necessary, he shall assess or reassess the turnover of the dealer and tax according to law and the provisions of this Act shall as far as may be, apply accordingly: