Section 16(4) in Uttaranchal Value Added Tax Act, 2005
(4)Subject to provisions of sub-section (3) above, a dealer registered on application made under this Section may apply in the prescribed manner to the Assessing Authority for cancellation of such registration and the Assessing Authority may, unless the dealer is liable to pay tax under this Act, cancel the registration from the date of such application or any other date as he may deem fit.
