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State of Madhya Pradesh - Section

Section 44 in The M.P. Vanijyik Kar Niyam, 1995

44. Notice for recovery from third parties.

- Where Commissioner or any Officer other than an Inspector appointed to assist him under Section 3 proceeds under Section 38 to recover any tax, interest, penalty or fee outstanding against a dealer from any other person from whom any amount is due to such dealer or who holds or may hold any money for or on account of such dealer, he shall issue a notice in Form 45.