Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 19] [Entire Act] State of Uttarakhand - Subsection Section 19(3) in Uttaranchal Value Added Tax Act, 2005 (3)Any amendment of a certificate of registration under this Section shall be without prejudice to any liability for tax or penalty imposable for an offence under this Act.
