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

State of Madhya Pradesh - Subsection

Section 73E(6) in The M.P. Vanijyik Kar Niyam, 1995

(6)Any unused declaration forms remaining in stock on the date of closure of business or on the date of making an application for cancellation of his registration certificate or registration certificate is cancelled otherwise, as the case may be, shall be surrendered to the issuing authority by such dealer within seven days of such date.