Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Uttarakhand - Subsection

Section 17(5) in Uttaranchal Value Added Tax Act, 2005

(5)Registration Certificate granted to a dealer shall remain in force till the date of discontinuance of business, unless the registration certificate is cancelled by the Assessing Authority at any time before, under the provisions of Section 18 of this Act;