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[Cites 0, Cited by 1] [Section 19] [Entire Act]

State of Tripura - Subsection

Section 19(3) in Tripura Value Added Tax Act, 2004

(3)If the said authority is satisfied after such enquiry as may be deemed necessary that an application for registration is in order, he shall, in accordance with such manner, grant registration to the applicant and issue a certificate of registration in the prescribed form which shall specify the class or classes of goods dealt in or manufactured by him.