Section 9(1)(d) in The U.P. Tax on Luxuries Act, 1995

[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Uttar Pradesh - Subsection

Section 9(1)(d) in The U.P. Tax on Luxuries Act, 1995

(d)being liable for registration under this Act supplies or continues to supply tobacco by way of sale or otherwise without obtaining registration certificate; or

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State of Uttar Pradesh - Subsection

Section 9(1)(d) in The U.P. Tax on Luxuries Act, 1995