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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Uttar Pradesh - Subsection

Section 73(2) in Uttar Pradesh Value Added Tax Act, 2008

(2)Nothing in sub-section (1) shall apply to a charge or transfer in favour of a banking company as defined in the Banking Regulation Act, 1949 ( Act X of 1949) or any other financial institution specified by the State Government by notification in this behalf.