Section 3(3)(b) in The M.P. Vritti Kar Niyam, 1995

[Cites 0, Cited by 0] [Section 3(3)] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(3)(b) in The M.P. Vritti Kar Niyam, 1995

(b)If the Profession Tax Assessing Authority finds that the application is not in order or that all necessary particulars have not been furnished it shall direct the applicant to furnish such additional information as may be considered necessary. Alter considering the additional information, the Profession Tax Assessing Authority shall grant a certificate of registration in Form 2 or 4 as the case may be.

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State of Madhya Pradesh - Subsection

Section 3(3)(b) in The M.P. Vritti Kar Niyam, 1995