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[Cites 0, Cited by 0] [Section 4(7)] [Section 4] [Entire Act]

State of Uttarakhand - Subsection

Section 4(7)(ii) in Uttaranchal Value Added Tax Act, 2005

(ii)The Assessing Authority may amend a Recognition Certificate granted under clause (b) either of its own motion or on the application of the dealer where the dealer has changed the name or place of his business or has closed down any branch or opened a branch, or for any other sufficient reason: