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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Rajasthan - Subsection

Section 13(4) in Rajasthan Goods and Services Tax Rules, 2017

(4)The application for registration made by a non-resident taxable person shall be [duly signed or verified through electronic verification code] [Substituted 'signed' by Rajasthan Goods and Services Tax (Amendments) Rules, 2017, dated 29.6.2017.] by his authorised signatory who shall be a person resident in India having a valid Permanent Account Number.