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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Uttar Pradesh - Subsection

Section 75(i) in Uttar Pradesh Value Added Tax Act, 2008

(i)effects any change in the particulars furnished in application for grant of registration certificate under section 17, he shall within thirty days of the occurring of any of the events aforesaid, inform the registering authority in the form and manner, as may be prescribed.