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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Madhya Pradesh - Subsection

Section 11(2) in The M.P. Sthaniya Kshetra Me Mal Ke Pravesh Par Kar Niyam, 1976

(2)The Commercial Tax Officer shall record the particulars of such person in a register in Form XIV and assign an enrolment number to him. The enrolment number shall be communicated by the Commercial Tax Officer to such person within fifteen days of the receipt of the application for enrolment.