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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Uttarakhand - Subsection

Section 18(3) in Uttaranchal Value Added Tax Act, 2005

(3)The registration certificate shall not be cancelled on its own motion, and the dealer's application for cancellation of registration certificate shall not be rejected by the Assessing Authority without the dealer being given a reasonable opportunity of being heard.