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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Uttar Pradesh - Subsection

Section 18(4) in Uttar Pradesh Value Added Tax Act, 2008

(4)Provisions of sub-sections (5) and (7) to (14) of section 17 shall mutatis mutandis apply to every registration certificate issued or held under this section.