Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 11] [Entire Act] State of Uttar Pradesh - Subsection Section 11(6) in Uttar Pradesh Tax on Entry of Goods into Local Areas Act, 2007 (6)Where payment of tax in respect of any goods has been made under this section, no assessment of tax under Section 9 shall be made in respect of such goods.
