Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] State of Uttarakhand - Subsection Section 8(2) in Uttarakhand Value Added Tax Rules, 2005 (2)The registration granted to a dealer shall remain in force so long as the dealer continues to be liable to registration under the Act.]
