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[Cites 0, Cited by 0] [Section 42(6)] [Section 42] [Entire Act]

State of Uttar Pradesh - Subsection

Section 42(6)(b) in Uttar Pradesh Value Added Tax Act, 2008

(b)The total period of the refund shall not exceed difference of the total period available for exemption or reduction in the rate of tax and the period exhausted before the commencement of this Act.