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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Uttarakhand - Subsection

Section 29(2) in Uttaranchal Value Added Tax Act, 2005

(2)Except as otherwise provided in Section 28 or under this Section, no order of assessment or reassessment shall be made under sub-section (1) after the expiry of three years form the end of the year in respect of which or part of which the tax is assessable.