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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Uttarakhand - Subsection

Section 12(2) in Uttarakhand Tax on Entry of Goods Into Local Areas Act, 2008

(2)The manufacturer receiving the tax under sub-section (1) shall submit to the assessing authority return in respect of the goods supplied, and the tax received, by him under sub-section (I) and deposit the tax so received, in such manner and within such time as may be prescribed.