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[Cites 0, Cited by 0] [Section 73E] [Entire Act]

State of Madhya Pradesh - Subsection

Section 73E(1) in The M.P. Vanijyik Kar Niyam, 1995

(1)A registered dealer, shall obtain, from the appropriate Commercial Tax Officer or any other officer as may be authorized by the Commissioner in this behalf, blank declaration in Form 75. The counterfoil of the declaration forms shall be maintained by this dealer for a period of five years or such other period as may be specified by the Commissioner.