Section 41(1)(d) in Uttar Pradesh Value Added Tax Act, 2008

[Cites 0, Cited by 0] [Section 41(1)] [Section 41] [Entire Act]

State of Uttar Pradesh - Subsection

Section 41(1)(d) in Uttar Pradesh Value Added Tax Act, 2008

(d)the dealer is defaulter of the payment of tax on the sale or purchase of goods under this Act or under the Central Sales Tax Act, 1956 or under the erstwhile Act; or

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State of Uttar Pradesh - Subsection

Section 41(1)(d) in Uttar Pradesh Value Added Tax Act, 2008