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[Cites 0, Cited by 0] [Section 94] [Entire Act]

State of Chattisgarh - Subsection

Section 94(3) in The Chhattisgarh Vanijyik Kar Niyam, 1995

(3)On receipt of the application under sub-rule (1), the Commissioner after satisfying himself about the particulars given in the application enrol the name of the applicant as Tax Practitioner in the register in Form 72 and shall grant to the applicant a certificate in Form 73.