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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Uttarakhand - Subsection

Section 40(1) in Uttaranchal Value Added Tax Act, 2005

(1)Where any amount is realized from any person by any dealer, purporting to do so by way of realization of tax on the sale or purchase of any goods, in contravention of the provisions of Section 22, such dealer shall deposit the entire amount so realized in such manner and within such period as prescribed therein.