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[Cites 0, Cited by 0] [Section 48(1)] [Section 48] [Entire Act]

State of Madhya Pradesh - Subsection

Section 48(1)(c) in The M.P. Vanijyik Kar Niyam, 1995

(c)a registered dealer has failed without sufficient cause, to furnish prescribed returns for any period by the prescribed date as required by sub-section (1) of Section 26; or