Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 25(12) in The Arunachal Pradesh Goods and Services Tax Act, 2017

(12)A registration or a Unique Identity Number shall be deemed to have been granted after the expiry of the period prescribed under subsection (10), if no deficiency has been communicated to the applicant within that period.