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[Cites 0, Cited by 0] [Section 19(5)] [Section 19] [Entire Act]

State of Himachal Pradesh - Subsection

Section 19(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 reply to the notice to show cause under sub-rule (3), the certificate of registration shall stand amended to the extent applied for and the amended certificate shall be made available to the registered person on the common portal.