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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Madhya Pradesh - Subsection

Section 72(1) in The M.P. Vanijyik Kar Niyam, 1995

(1)If the Inspecting Officer seizes any books of accounts, registers or documents under sub-section (4) of Section 45, he shall give a written acknowledgement of the same specifying in brief the particulars of the records so seized.