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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6(2) in The U.P. Tax on Luxuries Act, 1995

(2)If the assessing authority, after making such enquiry as he deems fit, is satisfied that the application is in order, it shall register the applicant and issue to him a certificate of registration in such form as may be prescribed.