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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Uttarakhand - Subsection

Section 41(7) in Uttaranchal Value Added Tax Act, 2005

(7)Where the realization of any amount remains stayed by the order of any Court or authority and such order is subsequently vacated, interest shall be payable also for any period during which such order remained in operation.