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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Madhya Pradesh - Subsection

Section 44(d) in The M.P. Vat Act, 2002

(d)require any person in respect of whom he has reason to believe that lie has despatched goods to any place outside or within the State: of Madhya Pradesh, to furnish a statement of the name and address of the person to whom he has despatched such goods and of the description and price thereof.