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[Cites 0, Cited by 0] [Section 75(2)] [Section 75] [Entire Act]

State of Madhya Pradesh - Subsection

Section 75(2)(g) in M.P. Vat Rules, 2006

(g)If the fee paid for the declaration forms is more than the fee payable for the number of forms issued, the balance shall be credited to the account of the dealer to be adjusted against any further issue or may be refunded to him on making an application by him.