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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Chattisgarh - Subsection

Section 34(3) in Chhattisgarh Value Added Tax Rules, 2006

(3)On receipt of the application under sub-rule (1), the Commissioner after satisfying himself about the correctness of the particulars given in the application enroll the name of the applicant as Tax Practitioner in the register in Form 32 and shall grant to the applicant a certificate in Form 33.