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[Cites 0, Cited by 0] [Section 19(7)] [Section 19] [Entire Act]

State of Uttar Pradesh - Subsection

Section 19(7)(c) in Uttar Pradesh Value Added Tax Act, 2008

(c)refuse to issue any of the forms referred to in sub- section (1) or subsection (3), to any dealer or the person concerned, who has failed to comply with an order under sub-section (1) or sub-section (3), or with the provisions of subsection (4) or sub-section (6), until the dealer or the person concerned has complied with such order or such provisions, as the case may be: