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[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

State of Himachal Pradesh - Subsection

Section 24(2)(a) in Himachal Pradesh Goods and Services Tax Rules, 2017

(a)Every person who has been granted a provisional registration under sub-rule (1) shall submit an application electronically in Form GST REG-26, duly signed or verified through electronic verification code, along with the information and documents specified in the said application, on the common portal either directly or through a Facilitation Centre notified by the Commissioner.