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[Cites 0, Cited by 0] [Section 69(2)] [Section 69] [Entire Act]

State of Uttar Pradesh - Subsection

Section 69(2)(f) in Uttar Pradesh Value Added Tax Act, 2008

(f)to an officer of Central Government or the Government of any State, for the purpose of enabling that Government to levy or realise any tax imposed by it; or