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[Cites 0, Cited by 0] [Section 57(9)] [Section 57] [Entire Act]

State of Uttar Pradesh - Subsection

Section 57(9)(ii) in Uttar Pradesh Value Added Tax Act, 2008

(ii)subject to the provision under sub clause (i) where order appealed against does not involve any dispute about quantum of tax, fee or penalty, on the application of the appellant the Tribunal may stay the operation of such order till the disposal of appeal subject to such conditions including a condition of furnishing of a security in cash within the time allowed;