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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Karnataka - Subsection

Section 28(3) in The Karnataka Value Added Tax Act, 2003

(3)On any application for amendment of a certificate of registration or upon his own motion, the prescribed authority may amend the registration certificate of a dealer or reject the application within thirty days of the date of receipt of such application, after making such enquiry as it deems fit and after giving the dealer the opportunity of showing cause in writing against such amendment or rejection.