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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Uttarakhand - Subsection

Section 11(1)(b) in Uttarakhand Value Added Tax Rules, 2005

(b)Proof of payment of late fees as prescribed, along with satisfactory reasons for the delay in case such return is not filed within the prescribed time;