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[Cites 0, Cited by 0] [Section 7A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7A(1) in M.P. Vat Rules, 2006

(1)An application for grant of a certificate of recognition under sub-section (5) of Section 10-A, shall be made in Form 3-B to the Registering Authority and shall be signed by the registered dealer and verified in the manner provided in the said Form.