Section 73E(2)(b) in The M.P. Vanijyik Kar Niyam, 1995

[Cites 0, Cited by 0] [Section 73E(2)] [Section 73E] [Entire Act]

State of Madhya Pradesh - Subsection

Section 73E(2)(b) in The M.P. Vanijyik Kar Niyam, 1995

(b)For obtaining the declaration forms referred to in sub-rule (1), every registered dealer shall apply in writing in Form 81 to the appropriate Commercial Tax Officer stating his requirement of such forms and shall furnish such other particulars, statements and information arid produce such other documents as the Commercial Tax officer may require for the purpose of satisfying himself about his bonafide use of such forms issued to the applicant on previous occasions and the bona fide nature of his requirement of forms on the present occasion.

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State of Madhya Pradesh - Subsection

Section 73E(2)(b) in The M.P. Vanijyik Kar Niyam, 1995