Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 22] [Entire Act] State of Uttar Pradesh - Subsection Section 22(7) in Uttar Pradesh Value Added Tax Act, 2008 (7)Every dealer, while making purchase of any goods from a registered dealer, shall give his name, address and taxpayers’ identification number, if any, to the selling dealer.
