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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Chattisgarh - Subsection

Section 18(3) in Chhattisgarh Value Added Tax Rules, 2006

(3)If in the opinion of the Registering Authority there are reasons for cancellation of the Registration Certificate of a dealer under clause (d) or clause (e) of sub-section (10) of Section 16 it shall, after giving the dealer a reasonable opportunity of being heard, pass such order as it deems fit.