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[Cites 0, Cited by 0] [Section 42(15)] [Section 42] [Entire Act]

State of Uttar Pradesh - Subsection

Section 42(15)(i) in Uttar Pradesh Value Added Tax Act, 2008

(i)facility for refund in lieu of exemption or the reduction in rate of tax has been misused in any manner resulting in wrong amount of refund;