Section 58(1)(i) in The M.P. Vanijyik Kar Adhiniyam, 1994

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State of Madhya Pradesh - Subsection

Section 58(1)(i) in The M.P. Vanijyik Kar Adhiniyam, 1994

(i)every clearing and forwarding agent who during the course of his business handles documents of title to goods or transports goods or despatches or takes delivery of goods and who has his place of business at such places as may be notified by the State Government, shall send an intimation about his business in the prescribed form to the prescribed authority and in the prescribed manner before the prescribed date; and

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State of Madhya Pradesh - Subsection

Section 58(1)(i) in The M.P. Vanijyik Kar Adhiniyam, 1994