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[Cites 0, Cited by 0] [Section 26A(1)] [Section 26A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 26A(1)(b) in Uttar Pradesh Value Added Tax Act, 2008

(b)deposit security in cash or in the form of bank draft, of such amount as may be fixed by the assessing authority which shall not exceed estimated liability to pay tax for such period for which the casual trader is conducting the business in Uttar Pradesh;