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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(1)(h) in The M.P. Vanijyik Kar Niyam, 1995

(h)"Licensing Authority" means the appropriate Commercial Tax Officer to whom the Commissioner delegates his powers for the purpose of Section 18;