Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 19] [Entire Act] NCT Delhi - Subsection Section 19(5) in The Delhi Value Added Tax Act, 2004 (5)If the applicant fails to respond to the notice issued under clause (b) of subsection (3) of this section within the stipulated time, the application for registration shall stand rejected.
