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State of Madhya Pradesh - Section

Section 22 in The M.P. Vanijyik Kar Niyam, 1995

22. Requisition of returns from any dealer.

- The Commissioner may, by a notice in Form 21 require any dealer who is liable to pay tax under the Act to furnish the appropriate Commercial Tax Officer ordinarily within thirty days from the date of the service of the notice a return or returns in Form 12 and thereupon such dealer shall comply with the notice.