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[Cites 0, Cited by 0] [Section 6(7)] [Section 6] [Entire Act]

State of Uttarakhand - Subsection

Section 6(7)(c) in Uttaranchal Value Added Tax Act, 2005

(c)In case of closure of business before the period specified above, no further input credit shall be allowed and input tax credit carried forward, if any, shall be forfeited;