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[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

State of Himachal Pradesh - Subsection

Section 24(1)(b) in Himachal Pradesh Goods and Services Tax Rules, 2017

(b)Upon enrolment under clause (a), the said person shall be granted registration on a provisional basis and a certificate of registration in Form GST REG-25, incorporating the Goods and Services Tax Identification Number therein, shall be made available to him on the common portal: