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 3A] [Entire Act] State of Uttar Pradesh - Subsection Section 3A(3) in Uttar Pradesh Value Added Tax Act, 2008 (3)the amount paid under subsection (1) shall be eligible for input tax credit in accordance with the provisions of the section 13.
