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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Punjab - Subsection

Section 6(3) in The Punjab Forward Contracts Tax Act, 1951

(3)If the assessing authority is satisfied that the application for registeration is in order, he shall, in accordance with such rules and on payment of such fees as may be prescribed, register the applicant and grant him a certificate of registeration in the prescribed form, which may be renewed in such manner or on payment of such fees as may be prescribed.