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[Cites 0, Cited by 1] [Section 28] [Entire Act]

State of Uttar Pradesh - Subsection

Section 28(8) in Uttar Pradesh Value Added Tax Act, 2008

(8)Assessing authority shall not be precluded from making assessment order under this section on the ground of passing of any provisional assessment order in respect of any tax period under section 25 and such provisional assessment order, if any, shall stand merged in the assessment order passed under this section.