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 25] [Entire Act] State of Karnataka - Subsection Section 25(10) in Karnataka Goods and Services Tax Act, 2017 (10)The registration or the Unique Identity Number shall be granted or rejected after due verification in such manner and within such period as may be prescribed.
