Section 28(1) in The Maharashtra Agricultural Income-Tax Rules, 1962
(1)An Agricultural Income-tax Practitioner shall be eligible for having his name entered in the list of Agricultural Income-tax Practitioners maintained under clause (c) of subsection (1) of section 65 if he possesses the qualifications mentioned in sub-rule (1) of rule 66 of the Bombay Sales Tax Rules, 1959.
