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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(b) in Uttar Pradesh Value Added Tax Act, 2008

(b)"assessing authority" means any person -
(i)appointed and posted by the State Government; or
(ii)appointed by the State Government and posted by the Commissioner; or
(iii)appointed and posted by the Commissioner, and empowered under rules framed under this Act to perform all or any of the functions of the assessing authority under this Act.