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

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State of Uttar Pradesh - Subsection

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

(ii)the partial amount of net tax computed under clause (i) above, in proportion to the rate of tax available for exemption to the rate of tax payable under the erstwhile Act, in case of an industrial unit availing benefit of reduction in the rate of tax

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State of Uttar Pradesh - Subsection

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