Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act] NCT Delhi - Subsection Section 19(2)(b) in The Delhi Value Added Tax Act, 2004 (b)all other forms and evidence required by and prescribed under this Act are complete and in order, the Commissioner shall register the applicant.