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[Cites 0, Cited by 1] [Section 27(2)] [Section 27] [Entire Act]

State of Uttar Pradesh - Subsection

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

(a)Annexures of Consolidated Details submitted by a dealer, shall be deemed to be an assessment order and facts disclosed or figures mentioned in such Annexures shall be deemed part of such assessment order; and