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[Cites 0, Cited by 0] [Section 16(4)] [Section 16] [Entire Act]

State of Chattisgarh - Subsection

Section 16(4)(b) in The Chhattisgarh Value Added Tax Act, 2005

(b)After issue of the provisional registration certificate the Commissioner shall require the applicant to produce before him essential evidence and documents in respect of the particulars given in the application as also the accounts relating to the business for verification. On production of the evidence, documents and accounts the Commissioner shall verify the particulars given in the application. On being satisfied about the correctness of the particulars, the Commissioner shall issue to the applicant a registration certificate in the prescribed form not later than fifteen days of the date of receipt of the application for grant of a registration certificate.