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

State of Uttar Pradesh - Subsection

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

(a)no application for stay of recovery of any disputed amount of tax, fee or penalty shall be entertained unless the applicant has furnished satisfactory proof of the payment of not less than one third of such disputed amount in addition to the amount required to be deposited under sub-section (3) of section 55.