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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Uttar Pradesh - Subsection

Section 58(6) in Uttar Pradesh Value Added Tax Act, 2008

(6)The provisions of section 5 of the Limitation Act, 1963, shall mutatis mutandis, apply to every application, for revision under this section.Explanation. - For the purpose of this section, the expression "any person" includes the Commissioner and the State Government.