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

State of Madhya Pradesh - Subsection

Section 18(1) in M.P. Vat Rules, 2006

(1)When a registration certificate issued to a dealer becomes liable for cancellation under clause (a), (b) or (c) of sub-section (10) of Section 17 the Registering Authority shall after making such enquiry as it thinks necessary, cancel the registration certificate of the dealer.