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[Cites 0, Cited by 0] [Section 37(1)] [Section 37] [Entire Act]

State of Uttar Pradesh - Subsection

Section 37(1)(b) in Uttar Pradesh Value Added Tax Act, 2008

(b)has been appointed the receiver of any assets of a company {hereinafter referred to as the liquidator}, shall within thirty days after he has become such liquidator, inform the assessing authority of his appointment as such.