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State of Madhya Pradesh - Section

Section 96 in The M.P. Vanijyik Kar Niyam, 1995

96. Repeal.

- The Madhya Pradesh General Sales Tax Rules, 1959 are hereby repealed :Provided that such repeal shall not affect the previous operation of the said rules or anything done or any action taken thereunder.Form 1[See Rule 5 (3)]Application for licence under Section 18 of the Madhya Pradesh Commercial Tax Act, 1994To,The Commercial Tax Officer,..............Circle.