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[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(3)(b) in The M.P. Sthaniya Kshetra Me Mal Ke Pravesh Par Kar Niyam, 1976

(b)Every such person shall furnish a statement in Form VIII-A in duplicate giving the closing balance of the stock of goods specified in Schedule II and/or Schedule III at the end of the year, within sixty days of the close of the year to the Commercial Tax Officer specified in clause (a).]