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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(2) in Uttar Pradesh Tax on Entry of Goods Into Local Areas Rules, 2008

(2)For submission of returns, annual return and assessment of tax the provisions of rule 45 of the Uttar Pradesh Value Added Tax Rules, 2008 shall mutatis-mutandis apply to all dealers under the Act.