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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Uttar Pradesh - Subsection

Section 11(4) in Uttar Pradesh Tax on Entry of Goods into Local Areas Act, 2007

(4)Once a dealer, or a person as the case may be, referred to in sub-sections (1), (2) and (3), opts for payment of tax under this section for any assessment year, he shall not be entitled to change his option for payment of tax in any other manner for any period of that assessment year.