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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Rajasthan - Subsection

Section 9(1) in Rajasthan Goods and Services Tax Rules, 2017

(1)The application shall be forwarded to the proper officer who shall examine the application and the accompanying_documents and if the same are found to be in order, approve the grant of registration to the applicant within a period of three working days from the date of submission of the application.