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[Cites 0, Cited by 0] [Section 17(5)] [Section 17] [Entire Act]

State of Madhya Pradesh - Subsection

Section 17(5)(b) in The M.P. Vat Act, 2002

(b)in a case where a dealer required to get himself registered under clause (a) or clause (b) of sub-section (2) has applied for registration after the expiry of the prescribed or specified period, as the case may be, the date on which he applies for registration;