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[Cites 0, Cited by 2] [Section 48] [Entire Act]

State of Uttar Pradesh - Subsection

Section 48(4) in Uttar Pradesh Value Added Tax Act, 2008

(4)The said assessing authority shall serve on the dealer or, as the case may be, the person in charge of the goods at the time of seizure (hereinafter in this section referred to as the person in charge) a notice in writing requiring him to show cause, why a penalty should not be imposed.