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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Madhya Pradesh - Subsection

Section 26(6) in The M.P. Vritti Kar Niyam, 1995

(6)If the authority is not satisfied that the notice has been properly served, it may. after recording an order to that effect, direct the issue of a fresh notice.Form - 1[See rule 3(1)]Application for registration (for employers)To,The Profession Tax Assessing Authority............................................................I, hereby apply for a certificate of registration under the Madhya Pradesh Vritti Kar Adhiniyam, 1995 as per particulars given below :-
1 Name of the applicant ..........................
2 Address of the principal place of work (building/street/road/municipal ward/ town/ city /tehsil /district) ..........................
3 Status of the person signing the form (Whether proprietor /partner /principal /officer/ agent /manager / director/ secretary) ..........................
4 Name of the employer ..........................
5 Class of the employer (whether individual /firm/ company/corporation/ society /club / association). ..........................
6 If registered under the Madhya Pradesh Vanijyik Kar Adhiniyam,1994/ Central Sales Tax Act, 1956, the number of registrationcertificate,- ..........................
  (a) Under Vanijyik Kar Adhiniyam ..........................
  (b) Under Central Sales Tax ..........................
7 Names and addresses of other places of work in Madhya Pradesh. ..........................
The above statements are true to the best of my knowledge andbelief.
Place.......................... Signature.................................
Date.......................... Status.......................................
*Strike out whichever is not applicable
Acknowledgement(Particulars of name and address to be filled in by the applicant)Received an application for registration in Form - 1.From :-Name of the applicant...........................Full postal address...............................Place..........................Date..................................................................Signature of the receiving officerForm - 2(See rule 3(3))Certificate of registration (for employers)No..........This is to certify that the proprietor/partner /principal/officer/agent/manager/head of the office of the establishment/firm/club/association/society/corporation/company known as and located at has been registered as an employer under the Madhya Pradesh Vritti Kar Adhiniyam, 1995.The holder of the certificate has additional place of work at the following address :-