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[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

State of Uttar Pradesh - Subsection

Section 23(2)(ii) in Uttar Pradesh Value Added Tax Act, 2008

(ii)the amount of tax payable in respect of a sale exceeds the amount of tax charged in a tax invoice or a sale invoice, as the case may be, or