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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Uttar Pradesh - Subsection

Section 10(1)(a) in Uttar Pradesh Value Added Tax Act, 2008

(a)in respect of any liability of the deceased, his executor, administrator or other legal representative shall be liable only to the extent of the assets of the deceased in his hand;