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[Cites 0, Cited by 0] [Section 42(4)] [Section 42] [Entire Act]

State of Uttar Pradesh - Subsection

Section 42(4)(g) in Uttar Pradesh Value Added Tax Act, 2008

(g)the tax payable on the turnover of sales of goods mentioned in the Certificate of Entitlement and which is manufactured in the industrial unit shall be deducted from the total amount mentioned or described in the Certificate of Entitlement,