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[Cites 0, Cited by 0] [Section 16(9)] [Section 16] [Entire Act]

State of Chattisgarh - Subsection

Section 16(9)(a) in The Chhattisgarh Value Added Tax Act, 2005

(a)The Commissioner shall,-
(i)on application made by a registered dealer for amendment of his registration certificate in pursuance of the provisions of sub-section (8) or otherwise, amend the registration certificate of the dealer or reject the application within 30 days of the date of receipt of such application, after making such enquiry as he deems fit; and
(ii)on being satisfied that the registration certificate issued to a dealer requires amendment with regard to certain particulars specified therein, amend the registration certificate after giving the dealer an opportunity of being heard.