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[Cites 0, Cited by 0] [Section 22(10)] [Section 22] [Entire Act]

State of Madhya Pradesh - Subsection

Section 22(10)(a) in The M.P. Vanijyik Kar Adhiniyam, 1994

(a)When a registration certificate is cancelled under subsection (9) in any case other than that of a dissolution of firm or entire transfer of the business of dealer, the dealer shall be liable to pay tax on his stock of goods remaining unsold at the time of cancellation of the registration certificate.