Section 11(1)(iii) in M.P. Vat Rules, 2006

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State of Madhya Pradesh - Subsection

Section 11(1)(iii) in M.P. Vat Rules, 2006

(iii)accompanied by passport size photograph(s) of the proprietor or each of the adult partners of the firm, or of each adult coparcener of the Hindu undivided family, as the case may be, duly attested by a lawyer or a Tax Practitioner or a Gazetted Officer; and

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State of Madhya Pradesh - Subsection

Section 11(1)(iii) in M.P. Vat Rules, 2006