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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Uttarakhand - Subsection

Section 18(1)(o) in Uttaranchal Value Added Tax Act, 2005

(o)there is any other reason which in the opinion of the Assessing Authority warrants such action, the Assessing Authority may at any time, for reasons to be recorded in writing and after giving the dealer an opportunity of being heard, cancel the certificate of registration held by any dealer from such date as the Assessing Authority may specify in this behalf.