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[Cites 0, Cited by 0] [Section 9(5)] [Section 9] [Entire Act]

State of Himachal Pradesh - Subsection

Section 9(5)(b) in Himachal Pradesh Goods and Services Tax Rules, 2017

(b)within a period of seven working days from the date of the receipt of the clarification, information or documents furnished by the applicant under sub-rule (2), the application for grant of registration shall be deemed to have been approved.