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 42(4)] [Section 42] [Entire Act] State of Uttar Pradesh - Subsection Section 42(4)(h) in Uttar Pradesh Value Added Tax Act, 2008 (h)the industrial unit has not misused the facility of exemption from or reduction in the rate of tax in any manner.