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[Cites 0, Cited by 0] [Section 59(1)] [Section 59] [Entire Act]

State of Uttar Pradesh - Subsection

Section 59(1)(e) in Uttar Pradesh Value Added Tax Act, 2008

(e)any tax is payable in respect of any particular sale or purchase and, if so, the rate thereof, the person or the dealer concerned may, after depositing the fee specified in section 72, submit an application to the commissioner, along with such documents as may be prescribed.