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[Cites 0, Cited by 0] [Section 22(5)] [Section 22] [Entire Act]

State of Madhya Pradesh - Subsection

Section 22(5)(a) in The M.P. Vanijyik Kar Adhiniyam, 1994

(a)in a case where a dealer required to get himself registered under sub-section (2) has applied for registration within the prescribed period, the date on which his turnover in a year first exceeds the limits specified in sub-section (5) of Section 5;