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

State of Madhya Pradesh - Subsection

Section 7A(3) in M.P. Vat Rules, 2006

(3)The certificate of recognition granted to a registered dealer shall be valid till the registration certificate issued to him under Section 17 remains in force and shall cease to be in force from the date, such registration certificate ceases to be in force.