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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Uttarakhand - Subsection

Section 16(6) in Uttaranchal Value Added Tax Act, 2005

(6)Provisions under Section 17, Section 18 and Section 19 shall mutatis mutandis apply in relation to registration certificate to be granted under this Section as those apply to registration under Section 15.