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

State of Uttar Pradesh - Subsection

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

(b)which is granted the benefit of exemption from or reduction in the rate of tax on the turnover of sale or purchase or both as the case may be, under the erstwhile Act or under the Central Sales Tax Act, 1956;