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

Daman and Diu - Subsection

Section 19(6) in Daman and Diu Value Added Tax Regulation, 2005

(6)If the applicant fails to submit any reply to the notice issued under clause (b) of sub-section (4) within the stipulated time, the application for grant of certificate of registration shall stand rejected.