Section 15(2)(f) in Uttaranchal Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Uttarakhand - Subsection

Section 15(2)(f) in Uttaranchal Value Added Tax Act, 2005

(f)who commences business during the course of an assessment year and whose average monthly estimated turnover for the remainder of such year, or whose actual turnover in any month during the aforesaid period is not less than one-twelfth of the amount specified in sub-section (7) of Section 3, shall be liable for registration:

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State of Uttarakhand - Subsection

Section 15(2)(f) in Uttaranchal Value Added Tax Act, 2005