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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(2) in Uttar Pradesh Tax on Entry of Goods Into Local Areas Rules, 2008

(2)For the purpose of sub-rule (1), the provisions of sub-rule(2) to sub-rule (16) of rule 56 of the Uttar Pradesh Value Added Tax Rules, 2008, shall mutatis-mutandis apply.