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

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State of Madhya Pradesh - Subsection

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

(g)If the Commercial Tax Officer is satisfied that the applicant at the time of making application has defaulted in furnishing the returns or payment of tax as per return under the Madhya Pradesh Vanijyik Kar Adhiniyam, 1994 (No. 5 of 1995) or under the Central Sales Tax Act, 1956 (No. 74 of 1956) or under the Madhya Pradesh Sthaniya Khsetra Me Mai Ke Pravesh Par Kar Adhiniyam, 1976 (No. 52 of 1976) for any quarter or is in arrears of any dues under the above Acts in respect of any period, he may withhold the issue of the declaration forms to the applicant till such time the applicant furnishes the returns and pays the dues for the relevant period :

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State of Madhya Pradesh - Subsection

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