Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 75] [Entire Act] State of Uttarakhand - Subsection Section 75(1) in Uttaranchal Value Added Tax Act, 2005 (1)Subject to such conditions and restrictions as may be deemed fit the State Government may remit the arrears of tax, penalty, interest or other dues against any dealer or person.
