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State of Madhya Pradesh - Section

Section 71 in The M.P. Vanijyik Kar Niyam, 1995

71. Notice of inspection.

- Unless the Inspecting Officer referred in Rule 70 in his discretion deems it necessary to make a surprise visit, he shall give reasonable notice in writing to the dealer of his intention to inspect the accounts, registers, documents or stocks of goods of such dealer and in fixing the date, time and place for the purpose shall, so far as possible, have due regard to the convenience of the dealer.