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

State of Uttar Pradesh - Subsection

Section 26A(2) in Uttar Pradesh Value Added Tax Act, 2008

(2)The assessing authority shall, after verification of information furnished to him under clause (a) and receiving the security under clause (b) of subsection (1), shall register the casual trader.