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[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

State of Madhya Pradesh - Subsection

Section 25(2)(b) in The M.P. Vanijyik Kar Adhiniyam, 1994

(b)the reasons due to which any registered dealer was found eligible for holding a recognition certificate no longer exist, [or [Inserted by Section 4 of M.P. Commercial Tax (Second Amendment) Act, 1997 (No. 33 of 1997).]