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[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Madhya Pradesh - Subsection

Section 83(4) in The M.P. Vanijyik Kar Niyam, 1995

(4)On receipt of the application, the Commissioner shall, after making such enquiry and calling for such additional information from the dealer as he deems necessary and after giving the dealer an opportunity of being heard, pass an order determining the rate of tax in respect of the goods covered by the sale voucher received with the application.