Section 41(1)(c) in Uttar Pradesh Value Added Tax Act, 2008

[Cites 0, Cited by 0] [Section 41(1)] [Section 41] [Entire Act]

State of Uttar Pradesh - Subsection

Section 41(1)(c) in Uttar Pradesh Value Added Tax Act, 2008

(c)the dealer has misused in any way the declaration or the certificate prescribed under this Act or under the Central Sales Tax Act, 1956 or under the erstwhile Act or under the Uttar Pradesh Tax on the Entry of Goods into Local Areas Act, 2007;or

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State of Uttar Pradesh - Subsection

Section 41(1)(c) in Uttar Pradesh Value Added Tax Act, 2008