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 1] [Section 30] [Entire Act]

State of Odisha - Subsection

Section 30(3) in Orissa Value Added Tax Act, 2004

(3)The certificate of registration suspended under sub-section (1) may be restored on an application made by the dealer alongwith evidence, to the satisfaction of the registering authority; of payment of taxes due and submission of returns of the evidence to the effect that the grounds on which the certificate of registration has been so suspended as erroneous or not applicable, as the case may be,