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[Cites 0, Cited by 0] [Section 71(2)] [Section 71] [Entire Act]

State of Uttarakhand - Subsection

Section 71(2)(b) in Uttaranchal Value Added Tax Act, 2005

(b)the registration of persons engaged in the sale or purchase of goods and the imposing of conditions in respect of the same for the purpose of enforcing the provisions of this Act and fees for registration;