Section 24(2) in Uttaranchal Value Added Tax Act, 2005
(2)If any mistake is detected as a result of such scrutiny made as per the provisions of sub-section (1) above, the Assessing Authority shall, without prejudice to anything contained in Section 58, serve a notice in the prescribed manner on the dealer to make payment of the extra amount of tax, if any, along with the interest as per the provisions of this Act.
