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[Cites 0, Cited by 0] [Section 19(8)] [Section 19] [Entire Act]

State of Uttarakhand - Subsection

Section 19(8)(b) in Uttarakhand Value Added Tax Rules, 2005

(b)If any discrepancy is discovered at the time of verification, the Assistant Commissioner shall send necessary records to the treasury or the subtreasury for reconciliation of the accounts.