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

Daman and Diu - Subsection

Section 19(1) in Daman and Diu Value Added Tax Regulation, 2005

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