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 8] [Entire Act] State of Uttar Pradesh - Subsection Section 8(2) in Uttar Pradesh Tax on Entry of Goods into Local Areas Act, 2007 (2)Where a dealer has no fixed place of business within the State of Uttar Pradesh, he shall not be liable for obtaining registration under this act.
