Section 75(11)(a) in M.P. Vat Rules, 2006

[Cites 0, Cited by 0] [Section 75(11)] [Section 75] [Entire Act]

State of Madhya Pradesh - Subsection

Section 75(11)(a) in M.P. Vat Rules, 2006

(a)In case of emergent purchases, a registered dealer shall make an application in writing along with Form 49 in triplicate containing name and address of the selling dealer and particulars of the commodity to the [Commercial Tax Officer or any other officer authorised by Commissioner in this behalf] [Substituted by Notification No. F-A-3-65-07-1-V (01), dated 3-1-2008.],

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State of Madhya Pradesh - Subsection

Section 75(11)(a) in M.P. Vat Rules, 2006