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[Cites 0, Cited by 0] [Section 69(2)] [Section 69] [Entire Act]

State of Uttar Pradesh - Subsection

Section 69(2)(e) in Uttar Pradesh Value Added Tax Act, 2008

(e)occasioned by the lawful exercise by a public servant of his powers under the Indian Stamps Act, 1899, to impound an insufficient stamped document; or