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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Madhya Pradesh - Subsection

Section 75(3) in M.P. Vat Rules, 2006

(3)Every such registered dealer to whom declaration in Form 49 is issued shall maintain in a register in Form 56 a true and correct account of every such form. If any such form is lost, destroyed or stolen, the dealer shall report the fact to the said authority immediately, shall make appropriate entries in the remarks column of the register in Form 56 and take such other steps to issue public notice of the loss, destruction or theft.