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

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

State of Uttar Pradesh - Subsection

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

(i)where appellate authority under section 55 has set aside an order of assessment or penalty and has remanded the case to the assessing authority, for decision afresh, and the appellant under this section is a person other than the Commissioner or the State Government, for the purpose of this section, disputed amount of tax or penalty shall be deemed to be the same which had been before appellate authority under section 55; and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

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