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

Daman and Diu - Subsection

Section 19(5) in Daman and Diu Value Added Tax Regulation, 2005

(5)Where the applicant submits a reply to the notice, under clause (b) of sub-section (4), the Commissioner may, either accept the application and grant a certificate of registration to the applicant, or reject the application for reasons to be recorded in writing.