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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Gujarat - Subsection

Section 10(2) in Gujarat Value Added Tax Rules, 2006

(2)If the registering authority is satisfied that the application submitted under sub-rule (1) is in order, it shall by order in writing, cancel the registration with effect from the date, which may be fixed in accordance with the provision of sub-section (4) of section 27.