Section 7(1) in The M.P. Vritti Kar Adhiniyam, 1995
(1)The Administration of the Act shall vest in [Commissioner of Commercial Tax appointed under the Madhya Pradesh VAT Act 2002 (No. 20 of 2002) and/or Commissioner of State Tax appointed under the Madhya Pradesh Goods and Services Tax Act 2017 (No. 19 of 2017)] [Substituted 'Commissioner of Commercial Tax appointed under the Madhya Pradesh VAT Act 2002 (No. 20 of 2002)' by Act No. 3 of 2018, dated 8.1.2018.] [Chhattisgarh Value Added fax Act, 2005 (No. 2 of 2005)] [Substituted by C.G. Act No. 19 of 2006 for 'Chhattisgarh Vanijyik Kar Adhiniyam, 1994 (No. 5 of 1995)'.] who shall for the purpose of this Act be designated as Commissioner, Profession tax.
