Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Andhra Pradesh - Section

Section 21 in Andhra Pradesh Goods and Services Tax Rules, 2017

21. Registration to be cancelled in certain cases.

- The registration granted to a person is liable to be cancelled, if the said person,-
(a)does not conduct any business from the declared place of business; or
(b)issues invoice or bill without supply of goods or services in violation of the provisions of this Act, or the rules made thereunder.