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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Uttarakhand - Subsection

Section 40(2) in Uttaranchal Value Added Tax Act, 2005

(2)Any amount deposited by any dealer under sub-section (1) shall to the extent it is not due as tax, be held by the State Government in trust for the person from whom it was realized by the dealer, or for his legal representatives, and the deposit shall discharge such dealer of the liability in respect thereof to the extent of the deposit.