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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Uttarakhand - Subsection

Section 34(9) in Uttaranchal Value Added Tax Act, 2005

(9)Where realisation of any tax remained stayed by order of any Court or authority and such order of stay is subsequently vacated, the interest referred to in sub-section (6) shall be payable also for any period during which such order remained in operation.