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

State of Madhya Pradesh - Subsection

Section 73E(7) in The M.P. Vanijyik Kar Niyam, 1995

(7)The Commercial Tax Commissioner may, by notification, declare that declaration forms of a particular series, design or color shall be deemed as obsolete and invalid with effect from such date as may be specified in lire notification.