Section 17(10)(c) in The M.P. Vat Act, 2002

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State of Madhya Pradesh - Subsection

Section 17(10)(c) in The M.P. Vat Act, 2002

(c)the Commissioner on his own motion finds that a registered dealer has been granted a registration certificate on the basis of the incorrect information furnished by the dealer; or

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State of Madhya Pradesh - Subsection

Section 17(10)(c) in The M.P. Vat Act, 2002