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[Cites 0, Cited by 0] [Section 57(1)] [Section 57] [Entire Act]

State of Uttarakhand - Subsection

Section 57(1)(e) in Uttaranchal Value Added Tax Act, 2005

(e)any tax is payable in respect of any particular sale or purchase and, if so, the rate thereof, the person or the dealer concerned may, after depositing the fee specified in Section 74 submit an application to the Commissioner along with such documents as may be prescribed.