Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 94] [Entire Act] State of Madhya Pradesh - Subsection Section 94(6) in The M.P. Vanijyik Kar Niyam, 1995 (6)If any Tax Practitioner is found guilty of misconduct under sub-section (7) of Section 31 the name of such person shall be removed from the register in Form 72.
