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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Chattisgarh - Subsection

Section 11(1)(a) in Chhattisgarh Value Added Tax Rules, 2006

(a)Application for grant of Registration Certificate under Section 16 shall be made in Form 10 in duplicate to the Registering Authority and shall be :-
(i)signed by the proprietor of the business or in the case of a firm or partnership by a partner or director of the firm or in the case of a 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 case of a society, club or association by the President or Secretary responsible for the management of such society, club or association or in the case of the Central or a State Government or any of their departments, by the officer-in-charge of the business of soiling or supplying or distributing goods and in the case of a dealer who resides outside the State but who has place of business in the State, by his manager or agent;
(ii)verified in the manner provided of selling or supplying or distributing goods and in the case of a dealer who resides outside the State in the said form; and
(iii)accompanied by passport size photograph(s) of the proprietor or each of the adult partners of the firm, or of each adult co-parcener of the Hindu Undivided Family, as the case may be, duly attested by a lawyer, or a tax practitioner or a gazetted officer.