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[Cites 0, Cited by 0] [Section 25(7)] [Section 25] [Entire Act]

State of Uttarakhand - Subsection

Section 25(7)(a) in Uttaranchal Value Added Tax Act, 2005

(a)is satisfied that turnover of sales and purchases disclosed and amount of tax shown as payable by the dealer in the annual return is correct, assess the dealer to tax in accordance with the provisions of the Act, by an order in writing.