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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 22(1)(i) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(i)the Commissioner, after conducting proper inquiries, is of the view that it is necessary to do so, the Commissioner may, after service of a notice in the prescribed form and after providing the dealer an opportunity of being heard, cancel the registration of the dealer with effect from the date specified by him in the notice.