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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Uttarakhand - Subsection

Section 24(5) in Uttaranchal Value Added Tax Act, 2005

(5)The provisional assessment under this Section shall be made on the basis of past returns, or past records or on the basis of information received by the Assessing Authority, and the Assessing Authority shall direct the dealer to pay the amount of tax assessed in such manner and by such date as may be prescribed.