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

State of Uttarakhand - Subsection

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

(b)in case of any addition or modification in the description of any goods in the certificate of registration, from the date of the event necessitating the amendment if information on that behalf is furnished within the time prescribed under sub-section (11) of Section 17 and in any other case, from the date of receipt of request for such addition or modification by the Assessing Authority;