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State of Madhya Pradesh - Section

Section 71 in M.P. Vat Rules, 2006

71. Submission of declaration in case of a person.

- When the goods, as are notified under sub-section (2) of Section 57 belonging to a person other than a dealer are carried in a vehicle coming from any place outside the State or going to a place outside the State, the driver or any other person in-charge of the vehicle shall submit a declaration in Form 50.