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State of Madhya Pradesh - Section

Section 34 in The M.P. Vanijyik Kar Niyam, 1995

34. Return by guardian, trustee, etc.

- Where any business is carried on by or is in charge of a guardian, trustee or agent of a minor or other incapacitated person, on behalf and for the benefit of such minor or other incapacitated person, such guardian, trustee or agent shall in respect of the turnover of the said business be liable to furnish the returns due in accordance with the provisions of these rules.