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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Uttar Pradesh - Subsection

Section 57(3) in Uttar Pradesh Value Added Tax Act, 2008

(3)The provisions of rule 56 of the U.P. Fundamental Rules shall continue to apply to every member of the Tribunal including the President whether appointed under the erstwhile Act or under this Act on or after the date of the commencement of this Act, as they apply to any other Government servant.