Section 12(1)(iii) in The Tripura University Act, 2006

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Union of India - Subsection

Section 12(1)(iii) in The Tripura University Act, 2006

(iii)the dealer dies, and for such other good and sufficient reason, the registering authority may, either of his own motion or on the application of the dealer, in the case of death on the application by his legal representative, in the prescribed manner, cancel the registration from such date, as he considers fit having regard to the circumstances of the case.

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Union of India - Subsection

Section 12(1)(iii) in The Tripura University Act, 2006