Section 44(1) in The M.P. Vanijyik Kar Adhiniyam, 1994
(1)If before the commencement of any year a registered dealer files with the Commissioner, a declaration in the prescribed form, and manner in respect of such year to the effect that-(i)he will be dealing exclusively during that year in goods declared tax free under Section 15 or exempted in whole under Section 17, or(ii)his turnover in a year does not exceed rupees forty lacs and that he will deal exclusively in tax paid goods or deal, along with such goods, in goods declared tax free under Section 15 or exempted in whole under Section 17 during that year,the provisions of Sections 26, 27 and 43 shall not apply to such dealer so long as he deals exclusively in tax paid goods or in tax paid goods and goods declared tax free under Section 15 or exempted in whole under Section 17 in that year.
