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[Cites 0, Cited by 0] [Section 56(3)] [Section 56] [Entire Act]

State of Uttar Pradesh - Subsection

Section 56(3)(a) in Uttar Pradesh Value Added Tax Act, 2008

(a)to revise an order, which is or has been the subject matter of an appeal under section 55, or an order passed by the appellate authority under that section.