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

State of Madhya Pradesh - Subsection

Section 95(1) in The M.P. Vanijyik Kar Niyam, 1995

(1)Every registered dealer eligible to file declaration under Section 44 shall file such declaration in Form 74 before the appropriate Commercial Tax Officer, Such declaration shall be accompanied by a copy of challan in proof of the payment of fee in accordance with the provisions of sub-rule (2).