(1)There may he appointed a person to be the Commissioner of Commercial Tax and the following category of officers to assist him, namely :-(a)[ Director of Commercial Tax;] [Inserted by M.P. Act No. 9 of 2009.](b)[] [Renumbered by M.P. Act No. 9 of 2009.] Additional Commissioner of Commercial Tax;(c)Deputy Commissioner or Additional Deputy Commissioner of Commercial Tax;(d)Assistant Commissioner or Additional Assistant Commissioner of Commercial Tax;(e)Commercial Tax Officer or Additional Commercial Tax Officer;(f)Assistant Commercial Tax Officer; and(g)Inspector of Commercial Tax.
