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[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Uttarakhand - Subsection

Section 12(2)(ii) in Uttaranchal Value Added Tax Act, 2005

(ii)who has been appointed the receiver of any assets of a company (herein after referred to as the "Liquidator"), shall, within 30 days after he has become such liquidator, give notice of his appointment as such to the Assessing Authority ;