Section 3(1)(b) in Uttar Pradesh Tax on Entry of Goods into Local Areas Act, 2007

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State of Uttar Pradesh - Subsection

Section 3(1)(b) in Uttar Pradesh Tax on Entry of Goods into Local Areas Act, 2007

(b)The "assessing authority" and "Chairman and members of the" "Tribunal" appointed by the State Government under the Uttar Pradesh Trade Tax Act, 1948 shall function as "assessing authority" and the "Chairman and members of Tribunal" respectively.

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State of Uttar Pradesh - Subsection

Section 3(1)(b) in Uttar Pradesh Tax on Entry of Goods into Local Areas Act, 2007