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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Uttarakhand - Subsection

Section 25(8) in Uttaranchal Value Added Tax Act, 2005

(8)Any provisional assessment order in respect of any tax period under Section 24 shall not prevent the Assessing Authority to make final assessment and the provisional assessment order shall stand merged in the final assessment order passed under this Section.