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[Cites 0, Cited by 0] [Section 25(9)] [Section 25] [Entire Act]

State of Uttarakhand - Subsection

Section 25(9)(a) in Uttaranchal Value Added Tax Act, 2005

(a)Notwithstanding anything contained in this Act tax audit of records and related documents of a dealer, selected for this purpose may be conducted for the purpose of ensuring the compliance by the dealer of the requirements of the Act or for examining the correctness of periodical and final returns and admissibility of various claims including input tax credit;