Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Gujarat - Subsection

Section 5(16) in Gujarat Value Added Tax Rules, 2006

(16)The provisional registration number shall be deemed to have been converted into permanent registration if the procedure of post verification is not carried out within thirty days from the date of receipt of application and the registering authority shall issue a certificate of registration converting the provisional registration number into permanent registration.