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[Cites 0, Cited by 0] [Section 25(1)] [Section 25] [Entire Act]

State of Uttar Pradesh - Subsection

Section 25(1)(iii) in Uttar Pradesh Value Added Tax Act, 2008

(iii)on the basis of material available on records with the assessing authority, it appears to the assessing authority that the turnover of sales or purchases or both, disclosed by the dealer is not worthy of credence;