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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Madhya Pradesh - Subsection

Section 73(1) in The M.P. Vat Act, 2002

(1)Where a registered dealer holds the stock of any goods specified in Schedule II on the date of commencement of this Act, he shall furnish the particulars thereof in such form, within such period, in such manner and to such authority as may be prescribed.