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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Uttarakhand - Subsection

Section 12(3) in Uttarakhand Tax on Entry of Goods Into Local Areas Act, 2008

(3)Where any manufacturer fails to deposit the tax under this section he shall he liable to pay the tax along with the interest and penalty, if any, payable thereon which shall recoverable as arrears of land revenue.