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[Cites 0, Cited by 3] [Section 17] [Entire Act]

State of Uttar Pradesh - Subsection

Section 17(9) in Uttar Pradesh Value Added Tax Act, 2008

(9)Subject to the provisions of sub-section (5) the registration certificate issued under the erstwhile Act and validly held under this Act shall be valid with effect from the date of commencement of this Act. (w.e.f.01.01.2008)