Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 42(4A)] [Section 42] [Entire Act] State of Uttar Pradesh - Subsection Section 42(4A)(c) in Uttar Pradesh Value Added Tax Act, 2008 (c)the refund shall be subject to the provisions of section 40 except that the amount shall not be adjusted against the admitted tax liability,