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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Uttar Pradesh - Subsection

Section 14(3) in Uttar Pradesh Tax on Entry of Goods into Local Areas Act, 2007

(3)The State Government shall, by notification, specify the manner of deposit of tax under appropriate Heads of Accounts and the manner in which the proceeds of the levy shall be utilized exclusively for the development of trade and commerce in the State of Uttar Pradesh.