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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Uttarakhand - Subsection

Section 19(1)(a) in Uttaranchal Value Added Tax Act, 2005

(a)in case of change in the name, ownership or place of business or opening of a new place of business, from the date of the event necessitating the amendment whether or not information in that behalf is furnished within the time prescribed under sub-section (11) of Section 17;