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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Uttarakhand - Subsection

Section 22(9) in Uttarakhand Value Added Tax Rules, 2005

(9)The Assistant Commissioner on his own motion, where he is satisfied that any of the events mentioned in clause (c) of sub-section (7) of Section 4, has occurred, may, after giving the dealer a reasonable opportunity of being heard, cancel or amend the recognition certificate, as the case may be.