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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Uttarakhand - Subsection

Section 15(1) in Uttaranchal Value Added Tax Act, 2005

(1)Any dealer or a person, carrying on business and liable to pay tax under this Act shall get himself registered within such time and in such manner as may be prescribed:Provided that a dealer liable to pay tax shall be allowed thirty days time from the date from which he is first liable to pay such tax, to get himself registered.