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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Manipur - Subsection

Section 25(12) in Manipur Goods and Services Tax Act, 2017

(12)A registration or an Unique Identity Number shall be deemed to have been granted after the expiry of the period prescribed under sub-section (10), if no deficiency has been communicated to the applicant within that period.