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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Uttar Pradesh - Subsection

Section 65(4) in Uttar Pradesh Value Added Tax Act, 2008

(4)Where after giving reasonable opportunity of being heard as provided under subsection (3), if the Commission is of the opinion that a case for settlement is not made out, it shall reject the petition.Provided that where petition presented is incomplete, the Commission shall not reject the petition if the petitioner removes defects within the time allowed by the Commission.