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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Uttarakhand - Subsection

Section 76(10) in Uttaranchal Value Added Tax Act, 2005

(10)Moratorium shall not be admissible in respect of amount of tax assessed in excess of tax admittedly payable and shall be limited to the amount of tax and for the period mentioned in sub-section (6).