(9)Where, -(i)any business in respect of which a certification of registration has been granted to a dealer under this Act is discontinued; or(ii)in the case of transfer of business by a dealer, the transferee already holds a certificate of registration under this Act; or(iii)an incorporated body is closed down or otherwise ceases to exist; or(iv)the owner of a proprietorship business dies leaving no successor; or(v)in case of firm or association or persons, if it is dissolved; or(vi)a dealer is no longer liable to be registered under this Act; or(vii)there is any other sufficient reasons so to do.the registering authority shall, after conducting or causing to be conducted such enquiry as he deems necessary, cancel the registration of the dealer who has been registered under clause (b) of sub-section (1) with effect from the prescribed date.
