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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Haryana - Subsection

Section 14(3) in Haryana Value Added Tax Rules, 2003

(3)An order of cancellation of certificate of registration of a dealer under sub-section (7) of section 11 shall be passed by a Deputy Excise and Taxation Commissioner who is incharge of a district and the cancellation shall take effect from the date of the order of the cancellation.