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[Cites 0, Cited by 0] [Section 50(2)] [Section 50] [Entire Act]

State of Uttar Pradesh - Subsection

Section 50(2)(a) in Uttar Pradesh Value Added Tax Act, 2008

(a)where such goods are imported, brought or otherwise received into the state by registered dealer, he shall [carry duly filled such declarations or documents as may be prescribed.] [Substituted By The Uttar Pradesh Value Added Tax (Amendment) (Second) Ordinance, 2014 ( U. P. Ordinance No. 6 Of 2014 ).]