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[Cites 0, Cited by 0] [Section 42(3)] [Section 42] [Entire Act]

State of Uttar Pradesh - Subsection

Section 42(3)(b) in Uttar Pradesh Value Added Tax Act, 2008

(b)The Commissioner after examining the relevant records and report from the assessing authority and if he is satisfied that the information furnished is correct and complete, shall issue within 60 days from the date of receipt of the application, the Certificate of Entitlement in prescribed form and in prescribed manner containing such particulars as may be prescribed including period of validity of certificate and amount of entitlement if any.