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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(2) in M.P. Vat Rules, 2006

(2)A dealer required to get himself registered under clause (a) or clause (b) of sub-section (2) of Section 17 shall apply for grant of registration certificate in the manner laid down in Rule 11, within thirty days of the date specified in the said clause.