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[Cites 0, Cited by 0] [Section 29(5)] [Section 29] [Entire Act]

State of Uttar Pradesh - Subsection

Section 29(5)(c) in Uttar Pradesh Value Added Tax Act, 2008

(c)quashed any order of assessment or re-assessment for want of jurisdiction or for want of notice, the assessing authority may make order of assessment or reassessment before expiry of the assessment year succeeding the assessment year in which such order or direction is received by the assessing authority by due process: