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 16(3)] [Section 16] [Entire Act]

State of Madhya Pradesh - Subsection

Section 16(3)(b) in The M.P. Vilasita, Manoranjan, Amod Evam Vigyapan Kar Niyam, 2011

(b)If such Commercial Tax Officer or any other officer authorised by the Commissioner in this behalf finds that the application is not in order or that all necessary particulars have not been furnished he shall direct lo furnish such additional information as may be considered necessary. After considering the additional information such Commercial Tax Officer or any other officer authorised by the Commissioner in this behalf shall grant to the Hotelier or the proprietor, as the case may be, a registration certificate in Form XXXI.