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

State of Madhya Pradesh - Subsection

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

(d)in a case where a dealer required to get himself registered under sub-section (1) of Section 49, has applied for registration after the expiry of thirty days of the transfer of business, the date on which he applies for registration.