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[Cites 0, Cited by 1] [Section 12] [Entire Act]

State of Andhra Pradesh - Subsection

Section 12(17) in Andhra Pradesh General Sales Tax Act, 1957

(17)The prescribed authority shall have power for good and sufficient reasons to cancel, modify or amend any certificate of registration issued by him.Provided that no order shall be passed under this sub section without giving the dealer concerned an opportunity of being heard.