Section 8(3) in Uttar Pradesh Tax on Entry of Goods into Local Areas Act, 2007
(3)In respect of grant of registration certification under this Act, [provisions of Section 17 of the Uttar Pradesh Value Added Tax Act, 2008] [Substituted by 'sub-sections (1-A), (1-B), (1-C), (1-D), (2), (3) and (4) of Section 8-A of the Uttar Pradesh Trade Tax Act, 1948' U.P. Tax on Entry of Goods into Local Areas (Amendment) Act, 2008 (Act No. 7 of 2008), w.e.f. 1.1.2008.] shall mutatis mutandis apply as they apply to grant of Registration Certificate under that Act.
