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[Cites 0, Cited by 0] [Section 17(4)] [Section 17] [Entire Act]

State of Uttar Pradesh - Subsection

Section 17(4)(ii) in Uttar Pradesh Value Added Tax Act, 2008

(ii)the dealer deposits renewal fee payable under the erstwhile Act and late fee payable under this Act, if any, within thirty days from the date on which registration certificate is issued to him under the erstwhile Act.