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[Cites 0, Cited by 0] [Section 75(2)] [Section 75] [Entire Act]

State of Uttarakhand - Subsection

Section 75(2)(b) in Uttaranchal Value Added Tax Act, 2005

(b)the Commissioner may likewise permit any dealer or other person, against whom any amount of tax, penalty or other dues aggregating not more than two lakh rupees is outstanding, to deposit the same in such number of monthly installments, not exceeding twenty, as he may consider proper in the circumstances of the case.