Section 44(4) in Uttaranchal Value Added Tax Act, 2005
(4)The goods acquired under sub-section (1) shall be disposed of in such manner as may be specified by the Commissioner.Explanation. - For the purpose of this Section-(a)"fair price" shall mean the value determined in such manner as may be specified by the Commissioner;(b)"presumed sale value" shall be equal to 110 percent of the purchase price shown in the declaration form.
