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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Meghalaya - Subsection

Section 31(3) in Meghalaya Value Added Tax Act, 2003

(3)If the said authority is satisfied that and application for registration is in order, he shall, in accordance with such manner, grant registration to the applicant and issue a certificate of registration in the prescribed form which shall specify the class or classes of goods dealt in or manufactured by him.