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[Cites 0, Cited by 1] [Section 28(1)] [Section 28] [Entire Act]

State of Uttar Pradesh - Subsection

Section 28(1)(a) in Uttar Pradesh Value Added Tax Act, 2008

(a)in cases of such dealers as are specified or selected for tax audit by the Commissioner or any other officer, not below the rank of a Joint Commissioner, authorized by the Commissioner in this behalf; in such manner and within such time as may be prescribed.