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 9(4)] [Section 9] [Entire Act] State of Uttar Pradesh - Subsection Section 9(4)(d) in Uttar Pradesh Tax on Entry of Goods into Local Areas Act, 2007 (d)Value of scheduled goods brought or received in any local area is not verifiable from the accounts and documents produced by the dealer.