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[Cites 0, Cited by 0] [Section 17(7)] [Section 17] [Entire Act]

State of Uttarakhand - Subsection

Section 17(7)(b) in Uttaranchal Value Added Tax Act, 2005

(b)Where any proceedings for cancellation of registration under Section 18 are pending for disposal before the Assessing Authority, the certificate of registration of such dealer may be suspended for the period the proceeding of cancellation are pending, after giving such dealer an opportunity of being heard: