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[Cites 0, Cited by 0] [Section 55(6)] [Section 55] [Entire Act]

State of Uttar Pradesh - Subsection

Section 55(6)(i) in Uttar Pradesh Value Added Tax Act, 2008

(i)where an order under appeal involves dispute about tax, fee or penalty, no stay order shall remain in force after thirty days from the date on which the same has been granted, if the appellant does not furnish security to the satisfaction of the assessing authority for payment of the amount, the realisation whereof has been stayed within the aforesaid period of thirty days;