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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Uttarakhand - Subsection

Section 16(5) in Uttaranchal Value Added Tax Act, 2005

(5)When the turnover of any dealer registered on application made under this Section has, for three successive years remained below the taxable quantum in each of the years, his liability to pay tax shall cease.