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

Daman and Diu - Subsection

Section 19(3) in Daman and Diu Value Added Tax Regulation, 2005

(3)Where -
(a)an applicant furnishes, in the prescribed manner, the security for the amount as may be prescribed; and
(b)all requirements and provisions of this Regulation for grant of certificate of registration have been complied with,
such applicant shall be granted a certificate of registration under this Regulation.