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[Cites 0, Cited by 0] [Section 57(8)] [Section 57] [Entire Act]

State of Uttar Pradesh - Subsection

Section 57(8)(c) in Uttar Pradesh Value Added Tax Act, 2008

(c)order such amount of tax, fee or penalty or other money as may have been realized in excess of the due amount to be refunded according to the provisions of this Act.