Section 22(5)(c) in The M.P. Vanijyik Kar Adhiniyam, 1994

[Cites 0, Cited by 0] [Section 22(5)] [Section 22] [Entire Act]

State of Madhya Pradesh - Subsection

Section 22(5)(c) in The M.P. Vanijyik Kar Adhiniyam, 1994

(c)in a case where a dealer required to apply for registration under sub-section (1) of Section 49 has applied for registration within thirty days of the transfer of business, the date from which the ownership of the business is entirely transferred to him; and

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State of Madhya Pradesh - Subsection

Section 22(5)(c) in The M.P. Vanijyik Kar Adhiniyam, 1994