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[Cites 0, Cited by 2] [Section 27] [Entire Act]

State of Gujarat - Subsection

Section 27(11) in The Gujarat Value Added Tax Act, 2003

(11)The Commissioner shall publish in the mariner as may be prescribed the particulars of dealers whose certificate of registration has been [Suspended or Cancelled] [This words were substituted for the word 'cancellation of registration' by Gujarat Act, 6 of 2006, Section 15(7)] under the provisions of this Act.