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[Cites 0, Cited by 0] [Section 57(2)] [Section 57] [Entire Act]

State of Madhya Pradesh - Subsection

Section 57(2)(a) in The M.P. Vat Act, 2002

(a)carry with him an invoice, bill or challan or any other document and prescribed declaration forms issued by the consignor or consignee of the goods in movement and challan, billies or any other document issued by the transporter;