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[Cites 0, Cited by 0] [Section 49(1)] [Section 49] [Entire Act]

State of Madhya Pradesh - Subsection

Section 49(1)(b) in The M.P. Vanijyik Kar Niyam, 1995

(b)a dealer without reasonable cause fails to get himself registered within the prescribed time as required by sub-section (1) or sub-section (2) of Section 22; or