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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Madhya Pradesh - Subsection

Section 64(1) in The M.P. Vanijyik Kar Niyam, 1995

(1)Where a registered dealer has suffered financially an account of riot, accidental fire or through natural calamities in any year he may apply in writing to the appropriate Commercial Tax Officer for remission of the amount of the tax payable by him, ordinarily within ten days from the date of such occurrence.