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[Cites 0, Cited by 0] [Section 17(5)] [Section 17] [Entire Act]

State of Uttar Pradesh - Subsection

Section 17(5)(b) in Uttar Pradesh Value Added Tax Act, 2008

(b)If a dealer who holds the registration certificate issued under erstwhile Act, fails to submit the application to the assessing authority or registering authority for validation and issue of registration certificate under this Act, within the period referred to in clause (a) in prescribed form and manner, the registration certificate shall cease to have effect