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 35] [Entire Act] State of Madhya Pradesh - Subsection Section 35(5) in M.P. Vat Rules, 2006 (5)No person shall be entitled to appear as tax practitioner on behalf of any dealer before any authority appointed under Section 3 in any proceeding under the Act unless he is enrolled as a tax practitioner.
