Section 19(1)(c) in Uttar Pradesh Value Added Tax Act, 2008

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State of Uttar Pradesh - Subsection

Section 19(1)(c) in Uttar Pradesh Value Added Tax Act, 2008

(c)as a condition for the grant or, as the case may be, the continuance in effect of registration certificate, it may, by an order in writing and for reasons to be recorded therein, direct, before the grant or as the case may be, at any time while such certificate is in force, that the dealer or the person concerned shall furnish, in the prescribed manner and within such time as may be specified in the order such security or, if dealer or person concerned has already furnished such security, additional security of any nature, as may be specified, for all or any of the aforesaid purposes:

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State of Uttar Pradesh - Subsection

Section 19(1)(c) in Uttar Pradesh Value Added Tax Act, 2008