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[Cites 0, Cited by 0] [Section 17(5)] [Section 17] [Entire Act]

State of Uttar Pradesh - Subsection

Section 17(5)(a) in Uttar Pradesh Value Added Tax Act, 2008

(a)Every dealer who holds a valid registration certificate issued under the erstwhile Act and is liable to tax under this Act, shall submit to the registering authority or the assessing authority, as the case may be, an application in the prescribed form and in the prescribed manner, for issue of registration certificate by such authority relating to validity of such certificate under this Act, within a period of fifteen months from January 1, 2008: (w.e.f.01.01.2008)