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[Cites 0, Cited by 0] [Section 42(12)] [Section 42] [Entire Act]

State of Uttar Pradesh - Subsection

Section 42(12)(c) in Uttar Pradesh Value Added Tax Act, 2008

(c)valid and genuine certificate issued by the Assessing Authority of the State of UttaraKhand is produced before the assessing authority of the State of Uttar Pradesh indicating therein that the amount has been reduced in the overall limit of exemption or reduction in the rate of tax available to the manufacturer.