Section 42(1)(a) in Uttar Pradesh Value Added Tax Act, 2008

[Cites 0, Cited by 0] [Section 42(1)] [Section 42] [Entire Act]

State of Uttar Pradesh - Subsection

Section 42(1)(a) in Uttar Pradesh Value Added Tax Act, 2008

(a)availing benefit of exemption from or reduction in the rate of tax under the erstwhile Act or under the Central Sales Tax Act, 1956 on the turnover of sales or purchase or both as the case may be, before the commencement of this Act; or

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State of Uttar Pradesh - Subsection

Section 42(1)(a) in Uttar Pradesh Value Added Tax Act, 2008