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[Cites 0, Cited by 0] [Section 17(7)] [Section 17] [Entire Act]

State of Uttar Pradesh - Subsection

Section 17(7)(c) in Uttar Pradesh Value Added Tax Act, 2008

(c)any requisite fee has been deposited and security where needed is furnished, the registering authority may, after making such inquiry as it may deem necessary, cause the dealer to be registered and issue registration certificate in the prescribed form and prescribed time.