Section 51(3)(d) in Uttaranchal Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 51(3)] [Section 51] [Entire Act]

State of Uttarakhand - Subsection

Section 51(3)(d) in Uttaranchal Value Added Tax Act, 2005

(d)If after computing, the period of limitation comes to less than six months, the revision under Section 52 may be made within six months from the date of receipt by the Commissioner of the relevant order of the Appellate Authority.

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State of Uttarakhand - Subsection

Section 51(3)(d) in Uttaranchal Value Added Tax Act, 2005