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

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

State of Madhya Pradesh - Subsection

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

(b)For obtaining the declaration forms referred to in sub-rule (1), every registered dealer shall apply in writing in Form 55 to the appropriate [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.] stating his requirement of such forms and shall furnish such other particulars, statements and information and produce such other documents, as 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.] may require for the purpose of satisfying himself about his bonafide use of such forms issued to the applicant on previous occasions and the bonafide nature of his requirement of forms on the present occasion.

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State of Madhya Pradesh - Subsection

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