Section 23(6) in Uttaranchal Value Added Tax Act, 2005
(6)[ Every dealer required to file return under this Section shall pay the amount of tax payable according to the return and also late fee, if any, or the differential tax payable according to the revised return furnished, along with any such amount which has been wrongly realized in excess of an amount of tax due under this Act and also the amount of tax, if any, deducted at source as per the provisions under Section 35, in such manner as may be prescribed, and shall furnish along with the return or revised return, as the case may be, a receipt showing full payment of such amount.] [Substituted vide Notification No. 331/XXXVI(3)/2010/52(1)/2010, dated 06-10-2010.]
