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

State of Uttarakhand - Subsection

Section 35(6) in Uttaranchal Value Added Tax Act, 2005

(6)The person responsible for making the payment to the contractor or subcontractor shall submit such return of such payments at such intervals, within such period, and in such manner as may be prescribed, but the Assessing Authority may, in its discretion, for reasons to be recorded extend the date for the submission of the return by such person.