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[Cites 0, Cited by 0] [Section 42(3)] [Section 42] [Entire Act]

State of Uttar Pradesh - Subsection

Section 42(3)(c) in Uttar Pradesh Value Added Tax Act, 2008

(c)If the Commissioner is satisfied that particulars furnished by an industrial unit in the application is wrong or incomplete or is not worthy of credence, he shall after giving the applicant the opportunity of being heard, reject the application and inform the industrial unit accordingly.