Section 112(8)(b) in Uttarakhand Goods and Services Tax Act, 2017

[Cites 0, Cited by 0] [Section 112(8)] [Section 112] [Entire Act]

State of Uttarakhand - Subsection

Section 112(8)(b) in Uttarakhand Goods and Services Tax Act, 2017

(b)[ a sum equal to twenty per cent of the amount of arrear tax in dispute, in addition to the amount paid under sub-section (6) of the Section 107 arising from the said order, in relation to which the appeal has been filed which may extend maximum up to fifty crore rupees.] [Substituted by Uttarakhand Act No. 31 of 2018, dated 11.10.2018.]

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State of Uttarakhand - Subsection

Section 112(8)(b) in Uttarakhand Goods and Services Tax Act, 2017