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[Cites 0, Cited by 0] [Section 17(11)] [Section 17] [Entire Act]

State of Uttarakhand - Subsection

Section 17(11)(a) in Uttaranchal Value Added Tax Act, 2005

(a)transfers his business or any part thereof by sale, lease, leave, license, hire or in any other manner whatsoever, or otherwise disposes off his business or any part thereof; or