Section 9(3)(c) in Uttarakhand Tax on Entry of Goods Into Local Areas Act, 2008

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State of Uttarakhand - Subsection

Section 9(3)(c) in Uttarakhand Tax on Entry of Goods Into Local Areas Act, 2008

(c)the dealer has neither claimed refund of any amount deposited as tax nor has, in respect of any scheduled goods, claimed reversal of amount of tax under section 5, the assessing authority shall, without requiring appearance of the dealer accept the return of self assessed tax:

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State of Uttarakhand - Subsection

Section 9(3)(c) in Uttarakhand Tax on Entry of Goods Into Local Areas Act, 2008