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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(3) in The M.P. Kashtha Chiran (Viniyaman) Niyam, 1984

(3)[ The licensee shall submit the returns of these accounts in Form D-3 to the concerned Range Officer and the licensing officer by a date [not later than 10th of the first month] [Substituted by Notification No. 592/XI-III-88, dated 10-2-1988.] of the next quarter.]