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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Uttarakhand - Subsection

Section 5(6) in Uttaranchal Value Added Tax Act, 2005

(6)If the amount calculated under sub-section (1) is a negative quantum, the same shall be adjusted against tax liability, if any, or refunded as per the provisions under sub-section (10), sub-section (11), sub-section (12) and sub-section (13) of Section 6 of this Act.