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[Cites 0, Cited by 0] [Section 11AA] [Entire Act]

State of Madhya Pradesh - Subsection

Section 11AA(1) in The M.P. Sthaniya Kshetra Me Mal Ke Pravesh Par Kar Niyam, 1976

(1)The return required to be furnished under Section 3-A shall be in Form VII-C. The return shall be furnished in the office of such Commercial Tax Officer as the Commissioner may by order, direct.