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

State of Uttar Pradesh - Subsection

Section 20(5) in Uttar Pradesh Value Added Tax Act, 2008

(5)Every dealer who possesses Permanent Account Number allotted under the Income-Tax Act, 1961, shall mention such number on every monthly or quarterly return as the case may be, of turnover and tax and shall furnish such number whenever required by any authority under this Act.