Section 24(3A) in Rajasthan Goods and Services Tax Rules, 2017
(3A)[ Where a certificate of registration has not been made available to the applicant on the common portal within a period of fifteen days from the date of the furnishing of information and particulars referred to in clause (c) of sub-rule (2) and no notice has been issued under sub-rule (3) within the said period, the registration shall be deemed to have been granted and the said certificate of registration,duly signed or verified through electronic verification code, shall be made available to the registered person on the common portal.] [Inserted by Rajasthan Goods and Services Tax (Amendments) Rules, 2017, dated 29.6.2017.]
