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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Uttarakhand - Subsection

Section 30(2) in Uttaranchal Value Added Tax Act, 2005

(2)Where such rectification has the effect of enhancing the assessment, the Assessing Authority concerned shall serve on the dealer a revised notice of demand in the prescribed form and therefrom all the provisions of the Act and the Rules framed thereunder shall apply as if such notice had been served in the first instance.