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[Cites 0, Cited by 0] [Section 33(11)] [Section 33] [Entire Act]

State of Uttar Pradesh - Subsection

Section 33(11)(b) in Uttar Pradesh Value Added Tax Act, 2008

(b)have the power to require the assessing authority or such authorised officer, having jurisdiction in any other area to make such recovery if the defaulter is or has property within the area of such other assessing authority or officer, and thereupon such other assessing authority or officer shall proceed to make recovery in prescribed manner;