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[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Uttarakhand - Subsection

Section 12(2)(e) in Uttaranchal Value Added Tax Act, 2005

(e)Where there are more liquidators than one, the obligation and liabilities attached to the liquidator under this Section shall attach to all liquidators jointly and severally;