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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Uttarakhand - Subsection

Section 16(2) in Uttaranchal Value Added Tax Act, 2005

(2)Any dealer who has been granted voluntary registration under this Section or under the provisions of sub-section (7) of Section 15, shall, for so long as his registration remains in force, be liable to pay tax under this Act.