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[Cites 0, Cited by 0] [Section 94] [Entire Act]

State of Madhya Pradesh - Subsection

Section 94(3) in The M.P. Vanijyik Kar Niyam, 1995

(3)On receipt of the application under sub-rule (1), the Commissioner after satisfying himself about the particulars given in the application enroll the name of the applicant as Tax Practitioner in the register in Form 72 and shall grant to the applicant a certificate in Form 73.