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[Cites 0, Cited by 0] [Section 19] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 19(2) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(2)Where-
(a)an applicant furnishes a security in the prescribed form and for the prescribed amount; and
(b)all other forms and evidence required by and prescribed under this Regulation are complete and in order, the Commissioner shall register the applicant.