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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Uttar Pradesh - Subsection

Section 57(14) in Uttar Pradesh Value Added Tax Act, 2008

(14)The place of sitting and procedure of, and the manner of presenting appeals and other documents to the Tribunal shall, subject to the rules framed under this Act, be such as the Tribunal may deem fit to adopt.