Section 31(5)(ii) in The M.P. Vanijyik Kar Adhiniyam, 1994

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State of Madhya Pradesh - Subsection

Section 31(5)(ii) in The M.P. Vanijyik Kar Adhiniyam, 1994

(ii)if the place of business of the dealer whom he desires to represent is in the district or circle within the territorial jurisdiction of which the headquarter of the office of the Sales Tax/Commercial Tax Department in which he had held such post was located, unless a period of two years has elapsed since he ceased to hold that post:

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State of Madhya Pradesh - Subsection

Section 31(5)(ii) in The M.P. Vanijyik Kar Adhiniyam, 1994