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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Uttarakhand - Subsection

Section 17(2) in Uttaranchal Value Added Tax Act, 2005

(2)Every dealer who is required to be registered under Section 15 or under Section 16 shall submit an application for registration in such form, accompanied with such fee, within such time and in such manner as may be prescribed.