Section 37(6) in Uttar Pradesh Value Added Tax Act, 2008
(6)The provision of this section shall have effect notwithstanding anything to the contrary contained in any other law for the time being in force.Explanation. - Company has the meanings assigned to it by clause (i) of subsection (1) of section 3 of the Companies Act, 1956 (Act No. 1 of 1956).
