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 44] [Entire Act] State of Uttar Pradesh - Subsection Section 44(4) in Uttar Pradesh Value Added Tax Act, 2008 (4)After completion of the tax audit, the officer making the audit shall send audit report prepared by him to the assessing authority of the dealer.
