Section 19(6) in The M.P. Vanijyik Kar Niyam, 1995
(6)[ Notwithstanding anything contained in clause (a) of sub-rule (4), every registered dealer shall furnish a statement in Form. 20-A, in duplicate, giving a ratewise opening and closing balance of his stock of goods, [for the month of March, 2003] [Inserted by Notification A-5-6-2000-ST-V (10), dated 5-2-03.], within thirty days of the close of the month.]
