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[Cites 0, Cited by 0] [Section 73E(2)] [Section 73E] [Entire Act]

State of Madhya Pradesh - Subsection

Section 73E(2)(d) in The M.P. Vanijyik Kar Niyam, 1995

(d)On receipt of the application under clause (b) the Commercial Tax Officer shall, with due regard to the requirements of the dealer supply the declaration forms to the dealer on furnishing an acknowledgement thereof;