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

State of Uttarakhand - Subsection

Section 18(4) in Uttaranchal Value Added Tax Act, 2005

(4)The cancellation of registration will take effect from the date of order of cancellation by the Assessing Authority unless it is to take effect from a different date ordered by the Assessing Authority.