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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Uttarakhand - Subsection

Section 20(6) in Uttaranchal Value Added Tax Act, 2005

(6)Where the surety bond has been executed by a registered dealer and the said registered dealer's certificate of registration is either cancelled or he has closed down his business the dealer shall furnish a fresh surety bond as may be directed or in the manner as stated in sub-section (7).