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[Cites 0, Cited by 0] [Section 7A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7A(1) in The M.P. Sthaniya Kshetra Me Mal Ke Pravesh Par Kar Niyam, 1976

(1)A dealer who desires to opt for the scheme specified in sub-section (1) of Section 7-A shall send an intimation in Form VI to the appropriate Commercial Tax Officer before sixty days of the commencement of the quarter from which the option is proposed to be exercised.