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

State of Uttarakhand - Subsection

Section 34(17) in Uttaranchal Value Added Tax Act, 2005

(17)Any person discharging any liability to the dealer after the receipt of notice referred to in sub-section (14) shall be personally liable to the Assessing Authority to the extent of the liability discharged or to the extent of the amount mentioned in such notice, whichever is less.