Section 70 in Uttar Pradesh Value Added Tax Act, 2008
70. Allotment of commodity code.
- [The State Government may assign commodity code to each category of commodities whether described in any entry of any Schedule of this Act or embodied in Schedule-V.] [Substituted by The Uttar Pradesh Value Added Tax (Amendment) (Second) Ordinance, 2014 ( U. P. Ordinance No. 6 Of 2014).]
