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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Madhya Pradesh - Subsection

Section 18(2) in The M.P. Vanijyik Kar Adhiniyam, 1994

(2)The licence fee recovered from a registered dealer under sub-section (1) shall be deemed to be in lieu of the tax payable in respect of the sales of goods specified in the licence during the currency of the licence.