Section 116(2)(c) in Manipur Goods and Services Tax Act, 2017

[Cites 0, Cited by 0] [Section 116(2)] [Section 116] [Entire Act]

State of Manipur - Subsection

Section 116(2)(c) in Manipur Goods and Services Tax Act, 2017

(c)any chartered accountant, a cost accountant or a company secretary, who holds a certificate of practice and who has not been debarred from practice; or

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State of Manipur - Subsection

Section 116(2)(c) in Manipur Goods and Services Tax Act, 2017