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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Madhya Pradesh - Subsection

Section 34(1) in M.P. Vat Rules, 2006

(1)The papers relevant to the making of an assessment in respect of any particular dealer shall Form an assessment case record, and shall be arranged in two separate classes of files 'A' and 'B' which shall he kept together. The 'A' class file shall contain important papers such as order sheets, returns, challans, notices, assessment orders, documents, copies of decisions on appeal or revision. The 'B' class file shall contain the declarations and all other papers like rough calculations, enquiries from other sources.