Section 7(1)(a) in Uttar Pradesh Tax on Entry of Goods Into Local Areas Rules, 2008

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State of Uttar Pradesh - Subsection

Section 7(1)(a) in Uttar Pradesh Tax on Entry of Goods Into Local Areas Rules, 2008

(a)receive the amount of tax payable on the value of goods through a demand draft in the name of the concerned assessing authority and shall deposit the same into the Government Treasury on or before 20th day of the next succeeding month:

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State of Uttar Pradesh - Subsection

Section 7(1)(a) in Uttar Pradesh Tax on Entry of Goods Into Local Areas Rules, 2008