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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(2)(b) in Andhra Pradesh Tax on Professions, Trades, Callings and Employment Rules, 1987

(b)If the assessing authority finds that the application is not in order or all the particulars necessary for issue of the certificate of registration have not been furnished or that the particulars furnished are not correct and complete, he shall direct the applicant to file a revised application or to furnish such additional information as may be considered necessary. After considering the revised application and the additional information, if any, and after making such enquiry as he considers necessary the assessing authority shall grant a certificate of registration in Form 1A.