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[Cites 0, Cited by 0] [Section 58A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 58A(1) in Uttar Pradesh Value Added Tax Act, 2008

(1)The Commissioner with the approval of the State Government may, from time to time, issue orders, instructions or directions to the authorities under this Act fixing the monetary limits for the purpose of regulating the filing of appeal under section 57 or revision under section 58 by the commercial tax authority under this Act.