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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Bihar - Subsection

Section 30(2) in Bihar Goods and Services Tax Act, 2017

(2)The proper officer may, in such manner and within such period as may be prescribed, by order, either revoke cancellation of the registration or reject the application:Provided that the application for revocation of cancellation of registration shall not be rejected unless the applicant has been given an opportunity of being heard.