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[Cites 0, Cited by 0] [Section 58A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 58A(4) in Uttar Pradesh Value Added Tax Act, 2008

(4)The Tribunal or High Court hearing such appeal or revision ,shall have regard to the orders, instructions or directions, issued under subsection( 1) and the circumstances under which such appeal under section 57 or revision under section 58 has been filed or not filed in respect of any case.