Section 12(2)(c) in Uttaranchal Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Uttarakhand - Subsection

Section 12(2)(c) in Uttaranchal Value Added Tax Act, 2005

(c)The liquidator shall not part with any of the assets of the company or the properties in his hand until he has been notified by the Assessing Authority under clause (b) above and on being so notified, the liquidator shall set aside an amount equal to the amount notified by the Assessing Authority and, until he so sets aside such amount, he shall not part with any of the assets of the company or the properties in his hand:

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State of Uttarakhand - Subsection

Section 12(2)(c) in Uttaranchal Value Added Tax Act, 2005