Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 59] [Entire Act] State of Uttar Pradesh - Subsection Section 59(6) in Uttar Pradesh Value Added Tax Act, 2008 (6)A copy of the decision given under this section shall be sent to the applicant and to the assessing authority concerned.
