Section 64(1)(ii) in Uttar Pradesh Value Added Tax Act, 2008

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State of Uttar Pradesh - Subsection

Section 64(1)(ii) in Uttar Pradesh Value Added Tax Act, 2008

(ii)for imposition of penalty either under sub-section (4) of section 48 or under entries at serial numbers 2 and 14 of the table under sub-section (1) of section 54 and where the maximum amount of penalty that can be imposed is likely to exceed one lakh rupees, may file a petition before the Commission for settlement of amount of tax that may be assessed or amount of penalty that may be imposed or both, as the case may be, within thirty days from the date of receipt of such notice after giving intimation to the authority who has issued such notice.

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State of Uttar Pradesh - Subsection

Section 64(1)(ii) in Uttar Pradesh Value Added Tax Act, 2008