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[Cites 0, Cited by 0] [Section 20(4)] [Section 20] [Entire Act]

State of Uttarakhand - Subsection

Section 20(4)(b) in Uttaranchal Value Added Tax Act, 2005

(b)in any other case not to exceed the tax payable in accordance with the estimate of the Assessing Authority on the turnover of the dealer or the person concerned for the assessment year in which such security is required to be furnished.