Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Telangana - Subsection

Section 19(2) in Telangana Value Added Tax Act, 2005

(2)The authority prescribed may, for good and sufficient reasons cancel, modify or amend any certificate of registration issued by him:Provided that no order shall be passed under this subsection without giving the dealer a reasonable opportunity of being heard.Chapter - V Procedure and Administration of TaxReturns and Assessments