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[Cites 0, Cited by 0] [Section 18(3)] [Section 18] [Entire Act]

State of Madhya Pradesh - Subsection

Section 18(3)(a) in The M.P. Vanijyik Kar Niyam, 1995

(a)The Registering Authority shall specify only those raw materials and/or incidental goods in the recognition certificate in respect of which the dealer is found eligible to purchase them in accordance with the provisions of clause (b) of sub-section (2) of Section 9.