Section 42A(3) in The Chhattisgarh Vanijyik Kar Niyam, 1995
(3)Where a person holding a Certificate of Registration granted under sub-rule (2) desires it to be amended or cancelled, he shall submit an application to the registering authority specifically stating the amendments or cancellation desired with reasons therefor, together with the Certificate of Registration and thereupon such authority shall, if satisfied, with the reasons given, amend or cancel the Certificate of Registration accordingly.
