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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Uttar Pradesh - Subsection

Section 9(2) in The U.P. Sales or Purchase of Motor Spirit, Diesel Oil and Alcohol Taxation Rules, 1977

(2)A transferee or partner shall be bound by all the conditions of the registration certificate and, in case of a partnership, the original dealer shall be responsible to the State Government for the payment of the tax.