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[Cites 0, Cited by 0] [Section 42(15)] [Section 42] [Entire Act]

State of Uttar Pradesh - Subsection

Section 42(15)(ii) in Uttar Pradesh Value Added Tax Act, 2008

(ii)the eligibility certificate issued or facility of exemption or reduction in rate of tax granted under the erstwhile Act has been cancelled or amended by a competent court or an authority;