Legal Document View

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
[Cites 0, Cited by 0] [Section 20(4)] [Section 20] [Entire Act]

State of Uttarakhand - Subsection

Section 20(4)(a) in Uttaranchal Value Added Tax Act, 2005

(a)in the case of dealer liable to pay tax under the provisions of Section 3 who has applied for the grant of certificate of registration under Section 15 or Section 16, be such amount as the Assessing Authority may, having regard to the nature and size of the business of such dealer, determine for the payment of the tax for which the dealer may be or become liable under this Act;