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

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

State of Uttarakhand - Subsection

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

(b)The Assessing Authority shall, after making such enquiries or calling for such information as he may deem fit, notify the liquidator within three months from the date on which he receives notice of the appointment of the liquidator, the amount which in the opinion of the Assessing Authority would be sufficient to provide for any tax (including any penalty or interest) which is then, or is likely thereafter, to become payable by the company,

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttarakhand - Subsection

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