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[Cites 0, Cited by 0] [Section 10A(5)] [Section 10A] [Entire Act]

State of Maharashtra - Subsection

Section 10A(5)(b) in The Maharashtra State Tax on Professions, Trades, Callings and Employments Act, 1975

(b)within 30 days from the date of such succession, apply for certificate of registration, unless he already holds a certificate of registration.]