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[Cites 0, Cited by 0] [Section 42(12)] [Section 42] [Entire Act]

State of Uttar Pradesh - Subsection

Section 42(12)(a) in Uttar Pradesh Value Added Tax Act, 2008

(a)the goods are manufactured in a unit established in the State of Uttarakhand having eligibility certificate (validity commencing prior to 9th November 2000) issued under section 4-A of the erstwhile Act for the manufacture of such goods.