Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Chattisgarh - Subsection

Section 34(5) in Chhattisgarh Value Added Tax Rules, 2006

(5)If any tax practitioner found guilty of misconduct is disqualified under the provisions of sub-section (7) of Section 24, the name of such person shall be removed from the register in Form 32.