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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Punjab - Subsection

Section 9(2) in The Central Sales Tax (Registration and Turnover) Rules, 1957

(2)If the certificate of registration is proposed to be amended, the dealer shall forthwith produce to the notified authority, the certificate of registration and the copies thereof, if any, granted to him, for having them amended.