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[Cites 0, Cited by 0] [Section 42(4A)] [Section 42] [Entire Act]

State of Uttar Pradesh - Subsection

Section 42(4A)(f) in Uttar Pradesh Value Added Tax Act, 2008

(f)the amount of exemption from tax by way of refund on the turnover of purchase of goods, shall be deducted from the total amount mentioned or described in the Certificate of Entitlement.