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[Cites 0, Cited by 0] [Section 45D] [Entire Act]

State of Madhya Pradesh - Subsection

Section 45D(2) in The M.P. Vanijyik Kar Adhiniyam, 1994

(2)Every transporter transporting by road any goods in the State of Madhya Pradesh shall carry with him an invoice, bill or challan or any other document, by whatever name called, issued by the consignor of the goods giving such particulars as may be prescribed.