Section 45C(2)(a) in The M.P. Vanijyik Kar Adhiniyam, 1994

[Cites 0, Cited by 0] [Section 45C(2)] [Section 45C] [Entire Act]

State of Madhya Pradesh - Subsection

Section 45C(2)(a) in The M.P. Vanijyik Kar Adhiniyam, 1994

(a)goods notified under sub-section (4) of Section 45-A are being transported in respect of which the transporter has not filed prescribed declaration at the check post or is not carrying with him the copy of the prescribed declaration, or

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State of Madhya Pradesh - Subsection

Section 45C(2)(a) in The M.P. Vanijyik Kar Adhiniyam, 1994