Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 55] [Entire Act] State of Uttar Pradesh - Subsection Section 55(10) in Uttar Pradesh Value Added Tax Act, 2008 (10)All appeals arising out of the same cause of action in respect of an assessment year, as far as possible, shall be heard and decided together.
