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[Cites 0, Cited by 0] [Section 139] [Entire Act]

State of Odisha - Subsection

Section 139(3) in Odisha Goods and Services Tax Act, 2017

(3)The certificate of registration issued to a person under sub-section (1) shall be deemed to have not been issued if the said registration is cancelled in pursuance of an application filed by such person that he was not liable to registration under section 22 or section 24.