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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Odisha - Subsection

Section 30(2) in Orissa Value Added Tax Act, 2004

(2)Where a certificate of registration is suspended under sub-section (1), the registering authority shall issue a notice to the dealer concerned requiring him to appear in person or through authority representative and produce records, documents and evidence on the date and time specified therein, which in no case shall be later than thirty days from the date of such suspension, relying on which he intends to rebut such suspension.