Section 15(5) in Uttaranchal Value Added Tax Act, 2005
(5)Every dealer required to be registered as per the provisions referred to above, shall make an application in this behalf to the Assessing Authority within such time and in such manner as may be prescribed.[Provided that an application for registration without furnishing the prescribed details shall not be accepted.] [Proviso in sub-section (5) of section 15 inserted vide Notification No. 331 /XXXVI(3) /2010/ 52(1) /2010, dated 06-10-2010.]
