Section 17 in Himachal Pradesh Goods and Services Tax Rules, 2017
17. Assignment of Unique Identity Number to certain special entities.
(1)Every person required to be granted a Unique Identity Number in accordance with the provisions of sub-section (9) of section 25 may submit an application electronically in Form GST REG-13, duly signed or verified through electronic verification code, in the manner specified in rule 8 at the common portal, either directly or through a Facilitation Centre notified by the Commissioner.(1A)[ The Unique Identity Number granted under the Central Goods and Services Tax Act, 2017 shall be deemed to be granted under the Himachal Pradesh Goods and Services Tax Act, 2017.] [Inserted by Notification No. EXN-F(10)-44/2017, dated 16.1.2018 (w.e.f. 27.6.2017).](2)The proper officer may, upon submission of an application in Form GST REG-13 or after filling up the said form, [or after receiving a recommendation from the Ministry of External Affairs, Government of India] [Inserted by Notification No. EXN-F(10)-28/2017, dated 30.8.2017 (w.e.f. 27.6.2017).] assign a Unique Identity Number to the said person and issue a certificate in Form GST REG-06 within a period of three working days from the date of the submission of the application.
