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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Madhya Pradesh - Subsection

Section 19(5) in The M.P. Vanijyik Kar Niyam, 1995

(5)Every registered dealer specified in sub-rule (1) shall furnish a statement in Form 20 in duplicate giving a ratewise opening and closing balance of the stock of his goods within ninety days of the close of the year.