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[Cites 0, Cited by 0] [Section 57(12)] [Section 57] [Entire Act]

State of Uttar Pradesh - Subsection

Section 57(12)(d) in Uttar Pradesh Value Added Tax Act, 2008

(d)An appeal against [an order passed by the Commissioner under section 42] [Substituted by The Uttar Pradesh Value Added Tax (Amendment) (Second) Ordinance, 2014 ( U. P. Ordinance No. 6 Of 2014)] or a decision given under section 59, shall be filed before the President and shall be heard and disposed of by a bench of three members.