Section 24(4)(c) in Uttaranchal Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 24(4)] [Section 24] [Entire Act]

State of Uttarakhand - Subsection

Section 24(4)(c) in Uttaranchal Value Added Tax Act, 2005

(c)the input tax credit claimed in the return is not supported by the required information, as per sub-Section(3) of Section 23, the Assessing Authority shall provisionally assess the tax payable on the turnover of sales or purchases or both as the case may be, shown in the return at the rates prescribed under the Act.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttarakhand - Subsection

Section 24(4)(c) in Uttaranchal Value Added Tax Act, 2005