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[Cites 0, Cited by 0] [Section 3A] [Entire Act]

State of Uttarakhand - Subsection

Section 3A(5) in Uttaranchal Value Added Tax Act, 2005

(5)The additional tax leviable under this Section shall cease to be levied after a period of five years from the date of publication of the notification issued by the State Government under sub-section (1).]