Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 26A] [Entire Act] State of Uttar Pradesh - Subsection Section 26A(6) in Uttar Pradesh Value Added Tax Act, 2008 (6)On being satisfied that the amount due has been paid the assessing authority shall release the security or balance security, as the case may be.
