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[Cites 0, Cited by 0] [Section 17(14)] [Section 17] [Entire Act]

State of Uttar Pradesh - Subsection

Section 17(14)(b) in Uttar Pradesh Value Added Tax Act, 2008

(b)in case of any addition or modification in the description of any goods or class of goods in the certificate of registration, from the date of event necessitating the amendment if information in that behalf is furnished within the time prescribed under section 75 and in any other case, from the date of receipt of request for such addition or modification by the registering authority or the assessing authority, as the case may be;