Section 54(1)(ii) in Uttar Pradesh Value Added Tax Act, 2008

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State of Uttar Pradesh - Subsection

Section 54(1)(ii) in Uttar Pradesh Value Added Tax Act, 2008

(ii)if the value of goods described or mentioned in tax invoice, sale invoice or any such other document is under valued to the extent of more than fifty percent of the value of goods prevalent at the relevant time in the local market area where the transaction has taken place, the estimated value prevalent at the relevant time in such local market area shall be deemed to be the value of such goods,

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State of Uttar Pradesh - Subsection

Section 54(1)(ii) in Uttar Pradesh Value Added Tax Act, 2008