Section 9(5) in The Central Goods and Services Tax Rules, 2017
(5)[ If the proper officer fails to take any action, -(a)within a period of seven working days from the date of submission of the application in cases where the person is not covered under proviso to sub-rule (1); or(b)within a period of thirty days from the date of submission of the application in cases where a person is covered under proviso to sub-rule (1); or(c)within a period of seven working days from the date of the receipt of the clarification, information or documents furnished by the applicant under sub-rule (2),the application for grant of registration shall be deemed to have been approved.] [Substituted by Notification No. G.S.R. 786(E), dated 22.12.2020 (w.e.f. 19.6.2017).]
