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

State of Madhya Pradesh - Subsection

Section 3(3)(a) in The M.P. Vritti Kar Niyam, 1995

(a)On receipt of an application for registration, the Profession Tax Assessing Authority shall, if it is satisfied that the application is in order and the necessary particulars have been furnished, grant a certificate of registration in Form 2 in respect of application filed under sub-rule (1) and in Form 4 in respect of application filed under sub-rule (2).