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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Uttarakhand - Subsection

Section 4(10) in Uttaranchal Value Added Tax Act, 2005

(10)Notwithstanding anything contained in this Section, the State Government may grant moratorium for payment of the admitted tax in case of industrial units under the provisions of Section 76 of this Act.