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[Cites 0, Cited by 0] [Section 18(3)] [Section 18] [Entire Act]

State of Madhya Pradesh - Subsection

Section 18(3)(b) in The M.P. Vanijyik Kar Niyam, 1995

(b)The recognition certificate granted to a registered dealer shall ordinarily be valid till the permanent registration certificate issued to him under Section 22 or Section 23, as the case may be, remains in force and ceases to be in force from the date, such registration certificate ceases to be in force.