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[Cites 0, Cited by 2] [Section 27(2)] [Section 27] [Entire Act]

State of Uttar Pradesh - Subsection

Section 27(2)(b) in Uttar Pradesh Value Added Tax Act, 2008

(b)last date of the assessment year succeeding the assessment year in which the date prescribed for submission of such Annexures of Consolidated Details falls, shall be deemed to be the date of such assessment order.