Section 6(3)(b) in Telangana Tax on Professions, Trades, Callings and Employments Act, 1987

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State of Telangana - Subsection

Section 6(3)(b) in Telangana Tax on Professions, Trades, Callings and Employments Act, 1987

(b)if he was not engaged in any profession, trade, calling or employment on the date of such commencement, within thirty days of his becoming liable to pay tax; apply for a certificate of registration or enrollment or a revised certificate of enrollment, as the case may be, to the assessing authority in the prescribed form and, the assessing authority shall after making such enquiry as may be necessary within thirty days of the receipt of the application (which period in the first year from the commencement of this Act, shall be extended to ninety days) if the application is in order, grant him such certificate of registration or enrollment.

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State of Telangana - Subsection

Section 6(3)(b) in Telangana Tax on Professions, Trades, Callings and Employments Act, 1987