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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Madhya Pradesh - Subsection

Section 75(1) in M.P. Vat Rules, 2006

(1)A registered dealer, shall obtain blank declaration Form 49 from the appropriate Commercial Tax Officer or any other officer as may be authorized by the Commissioner in this behalf. The counterfoil of the declaration Forms shall be maintained by the dealer for a period of five years or such other period, as may be specified by the Commissioner.