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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Uttarakhand - Subsection

Section 27(9) in Uttaranchal Value Added Tax Act, 2005

(9)Such casual dealer shall be liable to tax if his turnover for this period exceeds the proportionate amount of taxable quantum as per clause (a) of sub-section (7) of Section 3 and provisions of clause (b) thereof shall also be applicable.