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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Uttar Pradesh - Subsection

Section 51(2) in Uttar Pradesh Value Added Tax Act, 2008

(2)Where any taxable goods are brought into the State by rail, river or air as personal luggage, the person bringing them shall carry with him the prescribed form of declaration duly filled in and signed by the importer, and the importer shall submit the same for endorsement by the officer authorised under subsection (1) by the next working day.