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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Chattisgarh - Subsection

Section 18(7) in Chhattisgarh Value Added Tax Rules, 2006

(7)Where any person holding a Registration Certificate issued under Section 18, makes an application for cancellation of Registration Certificate the Registering Authority, after making such enquiry as he deems necessary, shall cancel the Registration Certificate.