Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 19] [Entire Act] State of Tripura - Subsection Section 19(4) in Tripura Value Added Tax Act, 2004 (4)Where the application for registration is made under this section, the Commissioner shall grant him the certificate of registration from the date of order granting such registration;
