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[Cites 0, Cited by 0] [Section 95(3)] [Section 95] [Entire Act]

State of Madhya Pradesh - Subsection

Section 95(3)(ii) in The M.P. Vanijyik Kar Niyam, 1995

(ii)either be filed in person before the appropriate Commercial Tax Officer by the registered dealer or his agent duly authorised under sub-section (1) of Section 31, or sent to him by registered post.