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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Uttarakhand - Subsection

Section 80(22) in Uttaranchal Value Added Tax Act, 2005

(22)Every dealer who has been registered under the Repealed Act or, as the case may be, the Repealed Ordinance and continues to be liable to registration under the provisions of this Act and the same is valid on the date of commencement of this Act, shall be deemed to be a registered dealer under this Act.