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[Cites 0, Cited by 0] [Section 43(2)] [Section 43] [Entire Act]

State of Madhya Pradesh - Subsection

Section 43(2)(b) in The M.P. Vanijyik Kar Niyam, 1995

(b)Where an application is rejected, the appropriate Commercial Tax Officer shall specify the amount of arrears outstanding against the dealer. If the arrears are paid the tax clearance certificate shall be given to the dealer. The certificate shall be prepared in duplicate. One copy shall be given to the dealer and the other copy will be retained by the appropriate Commercial Tax Officer for his record. Where an application is rejected the appropriate Commercial Tax Officer shall immediately intimate this fact to the officer specified at serial No. 7 of application in Form 43.