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[Cites 0, Cited by 0] [Section 73F] [Entire Act]

State of Madhya Pradesh - Subsection

Section 73F(2) in The M.P. Vanijyik Kar Niyam, 1995

(2)The driver/any other person incharge of the vehicle shall stop at the exit check post, submit the duplicate copy of the declaration and allow the check post officer to inspect the documents and goods in order to ensure that the consignments being taken out of the State are the same for which declaration has been submitted at the entry check post. The exit check post officer shall issue a receipt on the duplicate copy of the declaration.