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[Cites 0, Cited by 0] [Section 26A(1)] [Section 26A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 26A(1)(a) in Uttar Pradesh Value Added Tax Act, 2008

(a)inform the assessing authority at least three days before beginning of his business in Uttar Pradesh, such particulars of his business in such form and in such manner as may be prescribed;