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[Cites 0, Cited by 0] [Section 9(4)] [Section 9] [Entire Act]

State of Uttarakhand - Subsection

Section 9(4)(b) in Uttarakhand Value Added Tax Rules, 2005

(b)7 digital serial number which shall indicate the serial number which shall be consecutive for all dealers in the State according to the entry in the Register of Registered Dealers.