Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4(7)] [Section 4] [Entire Act] State of Uttarakhand - Subsection Section 4(7)(f) in Uttaranchal Value Added Tax Act, 2005 (f)No penalty under this Section shall be imposed unless the dealer has been given a reasonable opportunity of being heard.