Section 22(8) in Uttarakhand Value Added Tax Rules, 2005
(8)On the occurrence of any of the events mentioned in sub-clause (i)(a.a) and sub-clause (ii)of clause (c)of sub-section (7) of Section 4, the dealer shall, within fourteen days of such occurrence submit an application to the Assistant Commissioner for cancellation or amendment, as the case may be, of the recognition certificate and shall also simultaneously surrender to the said authority the recognition certificate and all copies thereof held by him. The Assistant Commissioner may thereupon cancel or amend the certificate, as the case may be.
