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 40] [Entire Act] State of Uttar Pradesh - Subsection Section 40(8) in Uttar Pradesh Value Added Tax Act, 2008 (8)The amount refundable under the erstwhile Act may be adjusted against the amount of tax or penalty or any other dues under this Act.
