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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 19(2)(b) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(b)all other forms and evidence required by and prescribed under this Regulation are complete and in order, the Commissioner shall register the applicant.