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[Cites 0, Cited by 0] [Section 73E(2)] [Section 73E] [Entire Act]

State of Madhya Pradesh - Subsection

Section 73E(2)(h) in The M.P. Vanijyik Kar Niyam, 1995

(h)If the fee paid for the declaration forms is more than the fee payable for the number of forms issued, the balance shall be credited to the account of the dealer to be adjusted against any future issue or may be refunded to him on making an application by him.