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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Uttarakhand - Subsection

Section 58(2) in Uttaranchal Value Added Tax Act, 2005

(2)A copy of the order passed under sub-section (1) shall be served on a dealer or the person concerned and the amount imposed by way of penalty shall be deposited by such dealer or person in the prescribed manner within thirty days of such service failing which it may be recovered as if it were an arrear of land revenue.