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[Cites 0, Cited by 4] [Section 58] [Entire Act]

State of Uttar Pradesh - Subsection

Section 58(2) in Uttar Pradesh Value Added Tax Act, 2008

(2)The application for revision under sub-section (1) shall precisely state the question of law involved in the case, and it shall be competent for the High Court to formulate the question of law or to allow any other question of law to be raised.