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[Cites 0, Cited by 1] [Section 12] [Entire Act]

State of Uttar Pradesh - Subsection

Section 12(2) in Uttar Pradesh Tax on Entry of Goods into Local Areas Act, 2007

(2)The manufacture receiving the tax under sub-section (1) shall submit to the Assessing Authority a return in respect of the goods supplied, and the tax received, by him under subsection (1) and deposit the tax so received in such manner and within such time as may be prescribed.