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

Andaman and Nicobar Islands - Subsection

Section 19(1) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(1)An application for registration shall be made in the prescribed form, within such time, containing such particulars and information and accompanied by such fee, security and other documents as may be prescribed.