(1)Where any registered dealer on the occurrence of any event referred to in sub-section (8) of Section 17 or in pursuance of any other provision of the Act makes an application for amendment of his registration certificate, the Registering Authority, if it is satisfied after making such enquiry as it may think necessary, that the information furnished by the applicant is correct, shall amend the registration certificate of the applicant within the period specified in clause (a) of sub-section (9) of Section 17.
