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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(4) in Rajasthan Goods and Services Tax Rules, 2017

(4)Every certificate of registration shall be [duly signed or verified through electronic verification code] [Substituted 'digitally signed' by Rajasthan Goods and Services Tax (Amendments) Rules, 2017, dated 29.6.2017.] by the proper officer under the Act.