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

State of Madhya Pradesh - Subsection

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

(f)If for reasons to be recorded in writing the Commercial Tax Officer is not satisfied that the applicant requires the books of declaration form in such numbers as he applied for, he may issue such forms in such lesser number as, in his opinion, would satisfy the reasonable requirements of the applicant: