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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Himachal Pradesh - Subsection

Section 14(4) in The Himachal Pradesh Value Added Tax Act, 2005

(4)If the Assessing Authority is satisfied that an application for registration made under sub-section (3) is in order, he shall, in accordance with such rules and on payment of such fee and subject to such conditions as may be prescribed, register the applicant and grant him a certificate of registration in the prescribed form.