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[Cites 0, Cited by 0] [Section 76(14)] [Section 76] [Entire Act]

State of Uttarakhand - Subsection

Section 76(14)(c) in Uttaranchal Value Added Tax Act, 2005

(c)on the date on which the order of cancellation of certificate of eligibility under sub-section (13) is served on the dealer, and the amount shall be paid in lump sum within three months of its becoming payable.