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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Uttarakhand - Subsection

Section 34(16) in Uttaranchal Value Added Tax Act, 2005

(16)Any person making any payment in compliance with notice under subsection (14) shall be deemed to have made the payment under the authority of the dealer and the receipt of the Assessing Officer shall constitute a good and sufficient discharge of the liability of such person to the dealer to the extent the amount referred to in the receipt.