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[Cites 0, Cited by 0] [Section 48(1)] [Section 48] [Entire Act]

State of Uttar Pradesh - Subsection

Section 48(1)(ii) in Uttar Pradesh Value Added Tax Act, 2008

(ii)which, such officer has reason to believe to belong to the dealer and which are found in any place of business, vehicle, vessel or any other building or place, but are not accounted for by the dealer in his accounts, registers or other documents maintained in the ordinary course of his business.