Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 16(3)] [Section 16] [Entire Act]

State of Madhya Pradesh - Subsection

Section 16(3)(a) in The M.P. Vilasita, Manoranjan, Amod Evam Vigyapan Kar Niyam, 2011

(a)On receipt of an application for grant of registration certificate, such Commercial Tax Officer or any other officer authorised by the Commissioner in this behalf shall, if, he is satisfied that the application is in order, and the necessary particulars have been furnished, grant to the hotelier or the proprietor, as the case may be, a registration certificate in Form XXXI.