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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Uttarakhand - Subsection

Section 75(3) in Uttaranchal Value Added Tax Act, 2005

(3)Where such dealer or other person fails to furnish, within thirty days of the receipt of the order referred to in sub-section (2), adequate security to the satisfaction of the Assessing Authority concerned for payment of outstanding amount, or fails to comply with the conditions and restriction imposed in such order, the amount due shall be recoverable at once.]