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State of Madhya Pradesh - Section

Section 75 in The M.P. Vanijyik Kar Niyam, 1995

75. Intimation to be given and register to be maintained by clearing and forwarding agents.

- Every clearing and forwarding agent required to do so under the Act shall send an intimation in Form 60 about his business to the appropriate Commercial Tax Officer within three months from the date of commencement of his business. Such clearing and forwarding agent shall maintain a register in Form 61.