Section 7A(2)(c) in M.P. Vat Rules, 2006

[Cites 0, Cited by 0] [Section 7A(2)] [Section 7A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7A(2)(c) in M.P. Vat Rules, 2006

(c)The certificate of recognition granted under clause (a) shall be valid from-

(i)the date of notification under sub-section (1) of Section 10-A or the date of registration, whichever is after, if the application is made within thirty days from the publication of this notification;

(ii)the date of application, if the application is made after thirty days from the publication of this notification.

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State of Madhya Pradesh - Subsection

Section 7A(2)(c) in M.P. Vat Rules, 2006