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[Cites 0, Cited by 1] [Section 9] [Entire Act]

State of Uttar Pradesh - Subsection

Section 9(3) in Uttar Pradesh Value Added Tax Act, 2008

(3)Where a tax including penalty, if any, is recovered from a reconstituted firm or association under the proviso to sub-section (1) or from a transferee under subsection (2), such firm or association or a transferee shall be entitled to recover the same from the person who was originally liable to pay the tax.