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[Cites 0, Cited by 0] [Section 43(2)] [Section 43] [Entire Act]

State of Madhya Pradesh - Subsection

Section 43(2)(a) in The M.P. Vanijyik Kar Niyam, 1995

(a)On receipt of the application, the appropriate Commercial Tax Officer shall grant a tax clearance certificate in Form 44 to the dealer or reject the application within one month from the date of receipt of the application. An application for a tax clearance certificate shall be rejected, if the dealer is either in arrears of a tax or has not furnished a return for any period which is pending for assessment.