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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Madhya Pradesh - Subsection

Section 43(1) in The M.P. Vanijyik Kar Niyam, 1995

(1)Any dealer required to furnish the clearance certificate under Section 36 shall make an application in Form 43 to the appropriate Commercial Tax Officer for grant of such certificate and shall obtain a written acknowledgment therefor from the said officer.