Section 34(2) in Uttaranchal Value Added Tax Act, 2005
(2)[ A registered dealer furnishing return under Section 23 shall pay into the Government treasury, in such manner and at such interval as may be prescribed, the amount of tax due from him for the period covered under the return along with the amount of penalty or interest or late fee, if any, or all the three payable by him under Section 23 or late fee, if any, payable by him under Section 25 and shall furnish a receipt from the Treasury or proof of e-payment showing the payment of such amount.] [Substituted vide Notification No. 331/XXXVI(3)/2010/52(1)/2010, dated 06-10-2010.]
