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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Uttarakhand - Subsection

Section 5(2)(b) in Uttaranchal Value Added Tax Act, 2005

(b)Subject to the provisions of Section 6, a dealer shall be liable to pay the output tax under this Act leviable on the taxable turnover at the rate and subject to such conditions as may be prescribed from time to time.