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[Cites 0, Cited by 0] [Section 49(1)] [Section 49] [Entire Act]

State of Madhya Pradesh - Subsection

Section 49(1)(g) in The M.P. Vanijyik Kar Niyam, 1995

(g)a dealer has not accounted for any goods in the books, registers or accounts maintained by him in order to sell them with a view to evade payment of tax; or