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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Madhya Pradesh - Subsection

Section 39(4) in The M.P. Vat Act, 2002

(4)If the Commissioner considers that any class of dealers are not in a position to maintain accounts in accordance with the provisions of sub-section (1), he may, for reasons to he recorded in writing, exempt such class of dealers from the operation of the provisions of the said sub-section.