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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(1) in The Punjab Forward Contracts Tax Rules, 1951

(1)When the appropriate Assessing Authority, after making such enquiry as he may think necessary, is satisfied that the applicant has deposited the registration fee in the appropriate Government treasury and that the application is in order, he shall register the dealer and issue a certificate of registration in Form F.C.II.