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[Cites 0, Cited by 0] [Section 19] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 19(4) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(4)Where, pursuant to clause (b) of sub-section (3), the applicant furnishes a reply to the notice, the Commissioner may, either accept the application and register the person, or reject the application for reasons to be recorded in writing.