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[Cites 0, Cited by 0] [Section 34(10)] [Section 34] [Entire Act]

State of Uttarakhand - Subsection

Section 34(10)(b) in Uttaranchal Value Added Tax Act, 2005

(b)have the power to require the Assessing Authority or such authorised officer having jurisdiction in any other area to make such recovery if the defaulter is or has property within the area of such other Assessing Authority or officer and there upon such other Assessing Authority or officer shall proceed to make recovery in the prescribed manner.