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[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 23(1)(i) in Arunachal Pradesh Goods Tax Act, 2005

(i)the Commissioner, after conducting proper inquiries, is of the view that it is necessary to do so, the Commissioner may, after service of a notice in the prescribed form, cancel the registration of the dealer with effect from the date specified by the Commissioner in the notice.