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

State of Uttarakhand - Subsection

Section 35(4) in Uttaranchal Value Added Tax Act, 2005

(4)The amount deducted under sub-section (1) or sub-section (2) or subsection (3) shall be deposited into the Government Treasury by the person making such deduction before the expiry of the month following that in which deduction is made.