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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Uttarakhand - Subsection

Section 22(8) in Uttaranchal Value Added Tax Act, 2005

(8)Where any amount in excess of the amount of tax due under this Act, has been wrongly realised by a dealer who is required to file return under Section 23 of this Act, he shall deposit in the prescribed manner the excess amount along with the return relating to his turnover for the respective period, together with the relevant details.