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[Cites 0, Cited by 0] [Section 20(9)] [Section 20] [Entire Act]

State of Uttarakhand - Subsection

Section 20(9)(c) in Uttaranchal Value Added Tax Act, 2005

(c)refuse to issue any of the forms as referred to in sub-section (1) to any dealer or person concerned, until the dealer or the person concerned has complied with the order regarding furnishing of the security or the additional security, as the case may be: