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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Uttarakhand - Subsection

Section 7(2)(b) in Uttaranchal Value Added Tax Act, 2005

(b)Where a composition money for a period has been accepted in respect of a single commodity any change in the rate of tax which may come into force after the date of such agreement shall have the effect of making a proportionate change in the lump sum or the rate agreed upon in relation to that part of the assessment during which the changed rate remains in force.