Section 6C(4) in The Gujarat Entertainments Tax Act, 1977
(4)If the [prescribed officer] [These words were substituted for the words 'Collector of Entertainments Tax', by Gujarat 11 of 1995, Section 4(1) (w.e.f. 01-08-1995).] is satisfied that the requirements of provisions of this Act and the rules made thereunder have been complied with, he shall issue a Certificate of Registration.
