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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(2)(i) in The M.P. Vanijyik Kar Niyam, 1995

(i)in respect of a registered dealer who commences his business during the year for which licence is applied for, or in respect of a registered dealer who has no turnover for the period of previous year corresponding to the period for the year for which licence is applied for, on the estimated turnover for a period from the date or receipt of the application till the end of the year in respect of which it is granted;