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[Cites 0, Cited by 0] [Section 48A] [Entire Act]

State of Uttarakhand - Subsection

Section 48A(8) in Uttaranchal Value Added Tax Act, 2005

(8)Notwithstanding anything contained in Section(51) or (53), no appeal against the order of penalty passed under subSection(5) or order for security passed under subSection (7)shall lie, unless the proof of deposit of entire amount of penalty or security, as the case may be, is submitted.]