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[Cites 0, Cited by 0] [Section 33(7)] [Section 33] [Entire Act]

State of Uttar Pradesh - Subsection

Section 33(7)(ii) in Uttar Pradesh Value Added Tax Act, 2008

(ii)at or within the time specified in the notice not being before the money becomes due or is held, so much of the money as is sufficient to pay the amount due by the dealer in respect of arrears of tax and other dues under this Act, or the whole of the money when it is equal to or less than that amount: