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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Tamilnadu - Subsection

Section 39(2) in Tamil Nadu Value Added Tax Act, 2006

(2)If the authority granting certificate of registration is satisfied that the application is in order, it shall register the applicant and grant to him a certificate of registration in the prescribed form specifying all his places of business with copies for each of his place of business other than the principal place of business.