Section 75(2)(a) in Uttaranchal Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 75(2)] [Section 75] [Entire Act]

State of Uttarakhand - Subsection

Section 75(2)(a) in Uttaranchal Value Added Tax Act, 2005

(a)the State Government may permit any dealer or other person, against whom any amount of tax penalty or other dues is outstanding to pay the amount in such number of monthly installments, as it may consider proper in the circumstances of the case; and

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State of Uttarakhand - Subsection

Section 75(2)(a) in Uttaranchal Value Added Tax Act, 2005