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[Cites 0, Cited by 0] [Section 62(7)] [Section 62] [Entire Act]

State of Madhya Pradesh - Subsection

Section 62(7)(a) in The M.P. Vanijyik Kar Adhiniyam, 1994

(a)the dealer has exhausted the remedies available to him under Section 61, sub-section (1) of this Section, Section 71 or Section 72, as the case may be, or the period within which any remedy under the aforesaid provisions can be sought has expired, and/or