Section 7(2)(g) in Uttarakhand Value Added Tax Rules, 2005

[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

(g)For proof of registration under other Acts (if such registration is applicable)

(i)Registration Certificate Under The Shop or Commercial Establishment Act

(ii)Registration Certificate Under the Mandi Act

(iii)Registration Certificate issued by the Registrar under the Firms and Society Act

(iv)Registration Certificate Under the Service Tax Act

(v)Registration Certificate Under the Industries Act

(vi)Registration Certificate Under the Central Excise Act

(vii)Registration Certificate Under the Drugs and Cosmetics Act

(viii)Registration Certificate issued by Registrar under the Companies Act

(ix)Registration Certificate issued by KVIC or KVIB

(x)Registration Certificate Under the Trade Marks Act, 1999

(xi)Registration Certificate Under Any other Act of a State or The Central Govt.

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