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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(4) in The M.P. Vanijyik Kar Niyam, 1995

(4)The registered dealer shall also file along with his application under sub-rule (3) a copy of the treasury receipt challan in Form 39 showing the deposit into the Government Treasury not less than half of the amount of fee prescribed under sub-rule (2).