Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 56] [Entire Act] State of Uttarakhand - Subsection Section 56(d) in Uttaranchal Value Added Tax Act, 2005 (d)an order of seizure passed or a notice for penalty issued under sub-section (5) of Section 43-A; or
