Section 23(5)(ii) in The M.P. Vat Act, 2002

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State of Madhya Pradesh - Subsection

Section 23(5)(ii) in The M.P. Vat Act, 2002

(ii)if the place of business of the dealer whom he desires to represent is in the district or circle within the territorial jurisdiction of which the head quarter of the office of the Commercial Tax Department in which he had held such post was located, unless a period of two years has elapsed since he ceased to hold that post ;

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State of Madhya Pradesh - Subsection

Section 23(5)(ii) in The M.P. Vat Act, 2002