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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Uttarakhand - Subsection

Section 43(4) in Uttaranchal Value Added Tax Act, 2005

(4)The said Assessing Authority shall serve on dealer or, as the case may be, the person in charge of goods at the time of seizure (hereinafter in this Section referred to as the person in charge) a notice in writing requiring him to show cause, why a penalty should not be imposed.