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[Cites 0, Cited by 0] [Section 33(13)] [Section 33] [Entire Act]

State of Uttar Pradesh - Subsection

Section 33(13)(c) in Uttar Pradesh Value Added Tax Act, 2008

(c)No fresh notice shall be necessary in any case where amount of the tax or other dues is not enhanced (with reference to the amount assessed by the Assessing authority) as a result of such appeal, revision or other proceedings.