Section 5(3)(b) in The M.P. Vanijyik Kar Niyam, 1995

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State of Madhya Pradesh - Subsection

Section 5(3)(b) in The M.P. Vanijyik Kar Niyam, 1995

(b)Every such application shall be-

(i)signed by the proprietor of the business or in the case of a firm or a partnership, by a partner or director of the firm or in the case of Hindu undivided family business by the manager or karta of the Hindu undivided family or in the case of a company incorporated or deemed to be incorporated under the Companies Act, 1956 (No. 1. of 1956), or any other law for the time being in force by the principal officer managing the business or in the case of society, club or association, by the president or secretary responsible for the management of such society, club or association and in the case of a registered dealer who resides outside that State but who has a place of business in the State, by his manager or agent; and

(ii)verified in the manner provided in the said form :

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State of Madhya Pradesh - Subsection

Section 5(3)(b) in The M.P. Vanijyik Kar Niyam, 1995