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[Cites 0, Cited by 0] [Section 45A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 45A(7) in M.P. Vat Rules, 2006

(7)Any unused forms remaining in stock on the date of closure of business or on the date of making an application for cancellation of registration certificate is cancelled otherwise, as the case may be, shall be surrendered to the Issuing Authority by the registered dealer within seven days of such date.