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[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

State of Himachal Pradesh - Subsection

Section 23(2)(a) in Himachal Pradesh Goods and Services Tax Rules, 2017

(a)Where the proper officer is satisfied, for reasons to be recorded in writing, that there are sufficient grounds for revocation of cancellation of registration, he shall revoke the cancellation of registration by an order in Form GST REG-22 within a period of thirty days from the date of the receipt of the application and communicate the same to the applicant.