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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Uttarakhand - Subsection

Section 35(12) in Uttaranchal Value Added Tax Act, 2005

(12)Nothing contained in this Section shall prevent the Assessing Authority from making an assessment of tax payable by the dealer in accordance with other provisions of the Act and notwithstanding anything contained in this Section the dealer shall be liable to pay tax according to other relevant provisions of the Act.