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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Uttarakhand - Subsection

Section 27(2) in Uttaranchal Value Added Tax Act, 2005

(2)Such casual dealer shall deposit within seven days but before commencement of business, the Assessing Authority, which shall not exceed the estimated liability to pay tax for one month or such lesser period for which the casual dealer is conducting business, may fix security in cash as.