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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Uttarakhand - Subsection

Section 7(2)(c) in Uttaranchal Value Added Tax Act, 2005

(c)Where the State Government is of the opinion that it is no longer in the public interest to continue any scheme of composition of tax liability, it may at any time during the period, withdraw such scheme and in that case if a lump sum amount of composition money has been fixed, a part of it in proportion to the part of the period during which the scheme remained in force shall be payable by the dealer.