Section 2(46) in Uttaranchal Value Added Tax Act, 2005
(46)[ "Tax" means the tax payable under this Act, and includes the amount as lump sum (composition money) accepted in lieu of actual amount of tax due on the turnover as provided under Section 7 of the Act, amount of reverse input tax credit and the amount of additional tax leviable under Section 3(A).] [Substituted vide Notification No. No. 22/XXXVI(3)/2010/76(1)/2009 dated 07-01-2010.]
