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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(1) in The M.P. Vanijyik Kar Adhiniyam, 1994

(1)Every dealer whose turnover during a period of twelve months immediately preceding the commencement of this Act exceeds the limits specified in sub-section (5), shall from sue commencement be liable to pay tax under this Act in respect of sales or supplies of goods effected in Madhya Pradesh.