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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Himachal Pradesh - Subsection

Section 16(1) in Himachal Pradesh Goods and Services Tax Rules, 2017

(1)Where, pursuant to any survey, enquiry, inspection, search or any other proceedings under the Act, the proper officer finds that a person liable to registration under the Act has failed to apply for such registration, such officer may register the said person on a temporary basis and issue an order in Form GST REG- 12.