Section 16(4)(c) in The Chhattisgarh Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 16(4)] [Section 16] [Entire Act]

State of Chattisgarh - Subsection

Section 16(4)(c) in The Chhattisgarh Value Added Tax Act, 2005

(c)If on verification of records produced by the applicant, the Commissioner is satisfied that the particulars given by the applicant in his application are incorrect or that the applicant has mis-represented certain facts, he shall, after giving the applicant an opportunity of being heard and recording the reasons in writing, reject the application and cancel the provisional registration certificate issued to the applicant from the date of its issue, not later than fifteen days of the date of receipt of the application.]

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State of Chattisgarh - Subsection

Section 16(4)(c) in The Chhattisgarh Value Added Tax Act, 2005