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[Cites 0, Cited by 0] [Section 34(11)] [Section 34] [Entire Act]

State of Uttarakhand - Subsection

Section 34(11)(c) in Uttaranchal Value Added Tax Act, 2005

(c)no fresh notice shall be necessary in any case where amount of the tax or other dues is not enhanced (with reference to the amount assessed by the Assessing Authority) as a result of such appeal, revision or other proceedings.