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[Cites 0, Cited by 0] [Section 17(11)] [Section 17] [Entire Act]

State of Uttarakhand - Subsection

Section 17(11)(i) in Uttaranchal Value Added Tax Act, 2005

(i)effects any change in particulars furnished in application for grant of registration certificate under Section 15 or Section 16, shall within thirty days of the occurring of any of the events aforesaid, inform the Assessing Authority in the manner as may be prescribed.