Section 9(3)(iii) in Uttar Pradesh Tax on Entry of Goods into Local Areas Act, 2007

[Cites 0, Cited by 0] [Section 9(3)] [Section 9] [Entire Act]

State of Uttar Pradesh - Subsection

Section 9(3)(iii) in Uttar Pradesh Tax on Entry of Goods into Local Areas Act, 2007

(iii)any exemption or concession has been claimed on the basis of any certificate or any prescribed certificate or declaration but such form of declaration of certificate has not been submitted, he shall issue notice to the dealer for submitting revised annual return of self assessment within fifteen days from the date of service of the notice and if the Assessing Authority is satisfied with the revised return of self assessment, he shall accept the revised return of self assessment.

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State of Uttar Pradesh - Subsection

Section 9(3)(iii) in Uttar Pradesh Tax on Entry of Goods into Local Areas Act, 2007