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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Madhya Pradesh - Subsection

Section 19(1) in M.P. Vat Rules, 2006

(1)A dealer whose registration certificate is cancelled by an order of the Registering Authority under sub-rule (3) of Rule 18 shall within seven days from the date of communication to him of such order, submit his registration certificate together with certified copies thereof and the blank statutory forms issued by the Commercial Tax Department, if any, to the Registering Authority.