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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Madhya Pradesh - Subsection

Section 31(3) in The M.P. Vanijyik Kar Adhiniyam, 1994

(3)Every tax practitioner and every person who is entitled to appear as a tax practitioner in any proceedings under this Act, shall within such time as may be prescribed get himself enrolled as such on payment of such fee as may be prescribed.