Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 41(1)] [Section 41] [Entire Act] State of Uttar Pradesh - Subsection Section 41(1)(ii) in Uttar Pradesh Value Added Tax Act, 2008 (ii)where any application is incomplete the date of completion of that application shall be deemed to be the date of application.