Section 34(2)(a) in Uttar Pradesh Value Added Tax Act, 2008

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State of Uttar Pradesh - Subsection

Section 34(2)(a) in Uttar Pradesh Value Added Tax Act, 2008

(a)a dealer, who makes sale of any taxable goods and in whose case notification referred to in sub-section (1) applies, for any reason claims that he either is not liable to pay tax on such sale or is liable to pay as tax an amount lesser than amount of deduction computed in the manner provided; or

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State of Uttar Pradesh - Subsection

Section 34(2)(a) in Uttar Pradesh Value Added Tax Act, 2008