Section 42A(2) in The Chhattisgarh Vanijyik Kar Niyam, 1995
(2)On receipt of an application for registration the Registering Authority shall, if it is satisfied that the application is in order and the necessary particulars have been furnished, grant a Certificate of Registration in Form 42-B. If the registering authority finds that the application is not in order or that all necessary particulars have not been furnished, it shall direct the applicant to furnish such additional information as may be considered necessary. After considering the additional information, the registering authority shall grant a certificate of registration in Form 42-B.
