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[Cites 0, Cited by 0] [Section 45(5)] [Section 45] [Entire Act]

State of Madhya Pradesh - Subsection

Section 45(5)(b) in M.P. Vat Rules, 2006

(b)On receipt of the report of the [Commercial Tax Officer or any other officer authorised by Commissioner in this behalf] [Substituted by Notification No. F-A-3- 65-07-1-V (01), dated 3-1-2008.], the Deputy Commissioner shall after satisfying himself about the correctness of the particulars given in the application and after condoning the delay, if any, and recording in writing reasons therefor, grant to the applicant a certificate in Form 34 within fifteen days of the date of receipt of the report from the [Commercial Tax Officer or any other officer authorised by Commissioner in this behalf] [Substituted by Notification No. F-A-3-65-07-1-V (01), dated 3-1-2008.].]