Section 24(2)(c) in The Central Goods and Services Tax Rules, 2017

[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(2)(c) in The Central Goods and Services Tax Rules, 2017

(c)If the information and the particulars furnished in the application are found, by the proper officer, to be correct and complete, a certificate of registration in FORM GST REG-06 shall be made available to the registered person electronically on the common portal.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 24(2)(c) in The Central Goods and Services Tax Rules, 2017