Section 4(8)(e) in Uttaranchal Value Added Tax Act, 2005

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State of Uttarakhand - Subsection

Section 4(8)(e) in Uttaranchal Value Added Tax Act, 2005

(e)Where the State Government is of the opinion that it is no longer in the public interest to continue any scheme under the above provisions, it may, by notification, at any time withdraw any such scheme, and thereafter the tax shall be payable under the relevant provisions of the Act.

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State of Uttarakhand - Subsection

Section 4(8)(e) in Uttaranchal Value Added Tax Act, 2005