Legal Document View

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
[Cites 0, Cited by 0] [Section 80(2)] [Section 80] [Entire Act]

State of Madhya Pradesh - Subsection

Section 80(2)(h) in The M.P. Vanijyik Kar Adhiniyam, 1994

(h)
(i)the authority to whom application for grant of a registration certificate under sub-section (3) of Section 22 shall be made and the manner of making them;
(ii)the form of a registration certificate under sub-section (4) of Section 22 and the manner of granting a registration certificate under Section 23;
(iii)the manner of making application under sub-section (1) of Section 24 and the form of provisional registration certificate under sub-section (2) of Section 24;