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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(1)(i) in M.P. Vat Rules, 2006

(i)'Registering Authority' means the appropriate Commercial Tax Officer or any Officer appointed under Section 3 to whom the Commissioner has delegated his powers for the purposes of Section 17;