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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Uttarakhand - Subsection

Section 37(3) in Uttaranchal Value Added Tax Act, 2005

(3)The assessment under this Act of such dealer in respect of the year containing the period covered by the said return will be taken up as early as practicable and the provisional refund against tax due, if any, as a result of the assessment shall be adjusted.