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[Cites 0, Cited by 1] [Section 12] [Entire Act]

State of Uttarakhand - Subsection

Section 12(2) in Uttarakhand Value Added Tax Rules, 2005

(2)Such a casual dealer shall deposit in cash the security as may be fixed by the Assessing Authority after giving such dealer a reasonable opportunity of being heard, and the amount of security shall not exceed the estimated liability to pay tax for one month or such lesser period for which the Casual Dealer is conducting the business.