Section 95(2) in The M.P. Vanijyik Kar Niyam, 1995

[Cites 0, Cited by 0] [Section 95] [Entire Act]

(2)[ The fee required to be paid by a registered dealer under the provisions of sub-section (2) of Section 44 shall be as under :

(i)	upto the turnover of Rs. 20 lacs	0.05% of the amount of turnover.
(ii)	turnover exceeding Rs. 20 lacs	Rs. 1000 + 0.025% of the amount by which the yearly turnoverexceeds Rs. twenty lacs.]

[Substituted by Notification No. A-5-2-96-ST-V (8), dated 9-2-99 (w.e.f. 9-2-99).]

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