Section 31(2)(c) in The M.P. Vanijyik Kar Adhiniyam, 1994

[Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act]

State of Madhya Pradesh - Subsection

Section 31(2)(c) in The M.P. Vanijyik Kar Adhiniyam, 1994

(c)does not possess any of the qualifications referred to in sub-clause (b) but has held a post in the Commercial Tax Department not below the rank of an Assistant Sales Tax Officer/Assistant Commercial Tax Officer for at least ten years and is granted a certificate by the Commissioner having regard to his record of service in the department as being a fit and proper person to appear in any proceeding under this Act, shall be entitled to appear as a Tax Practitioner.

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State of Madhya Pradesh - Subsection

Section 31(2)(c) in The M.P. Vanijyik Kar Adhiniyam, 1994