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[Cites 0, Cited by 2] [Section 39(1)] [Section 39] [Entire Act]

State of Uttar Pradesh - Subsection

Section 39(1)(b) in Uttar Pradesh Value Added Tax Act, 2008

(b)the Commissioner may likewise permit any dealer or other person, against whom any amount of tax, penalty or other dues, payable either under this Act or under the erstwhile Act, aggregating not more than five lakh rupees is outstanding, to pay the amount in such number of monthly installments, not exceeding twelve.