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[Cites 0, Cited by 0] [Section 71(1)] [Section 71] [Entire Act]

State of Madhya Pradesh - Subsection

Section 71(1)(ii) in The M.P. Vanijyik Kar Adhiniyam, 1994

(ii)On an application made by a dealer within one calender year from the date of receipt of such application, rectify such order for correcting any clerical or arithmetical mistake or any error arising therein from any accidental slip or omission ;