Section 23(1)(c) in The M.P. Vanijyik Kar Adhiniyam, 1994

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State of Madhya Pradesh - Subsection

Section 23(1)(c) in The M.P. Vanijyik Kar Adhiniyam, 1994

(c)After issue of the provisional registration certificate the Commissioner shall require the applicant to produce before him evidence and documents in respect of the particulars given in the application as also the accounts relating to the business for verification. On production of the evidence, documents and accounts the Commissioner shall verify the particulars given in the application. On being satisfied about the correctness of the particulars, the Commissioner shall issue to the applicant a permanent registration certificate in the prescribed form not later than thirty days of the date of receipt of the application for grant of a registration certificate.

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State of Madhya Pradesh - Subsection

Section 23(1)(c) in The M.P. Vanijyik Kar Adhiniyam, 1994