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[Cites 0, Cited by 0] [Section 75(2)] [Section 75] [Entire Act]

State of Madhya Pradesh - Subsection

Section 75(2)(e) in M.P. Vat Rules, 2006

(e)If for reasons to be recorded in writing, the [Commercial Tax Officer or any other officer authorised by Commissioner in this behalf] [Substituted by Notification No. F-A-3-65-07-1-V (01), dated 3-1-2008.] is not satisfied that the applicant has made bonafide use of the declaration forms previously issued to him or that the requirements of the declaration forms applied for are not bonafide, he shall reject the application.