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[Cites 0, Cited by 0] [Section 75(11)] [Section 75] [Entire Act]

State of Madhya Pradesh - Subsection

Section 75(11)(c) in M.P. Vat Rules, 2006

(c)The [Commercial Tax Officer or any other officer authorised by Commissioner in this behalf] [Substituted by Notification No. F-A-3-65-07-1-V (01), dated 3-1-2008.] shall record on the original copy of the declaration "Allowed to fax/Used" in hand writing with seal and signature and file it in the assessment case of the dealer.