Section 10(4) in Himachal Pradesh Goods and Services Tax Rules, 2017
(4)Every certificate of registration shall be [duly signed or verified through electronic verification code] [Substituted 'digitally signed' by Notification No. EXN-F(10)-14/2017-Loose, dated 30.6.2017 (w.e.f. 27.6.2017).] by the proper officer under the Act.
