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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Andhra Pradesh - Subsection

Section 19(2) in The Andhra Pradesh 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 sub-section without giving the dealer a reasonable opportunity of being heard.