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 71(2)] [Section 71] [Entire Act]

State of Madhya Pradesh - Subsection

Section 71(2)(h) in The M.P. Vat Act, 2002

(h)
(i)the manner in which a dealer shall get himself registered under sub-section (1) and the period within which a dealer shall get himself registered under clause (a) of sub- section (2) of Section 17, the form and manner in which the application for grant of a registration certificate shall be made under sub-section (3) of Section 17;
(ii)the form of a registration certificate under sub-section (4) of Section 17 and the manner of granting a registration certificate and verification of the particulars given in the application for grant of a registration certificate under the said section;
(iii)the time within which and the authority to whom information regarding the changes of business shall be furnished under sub-section (8) of Section 17;
(iv)the amount for which the security may be demanded and the manner of payment of such security under sub-section (12) of Section 17;