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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Madhya Pradesh - Subsection

Section 44(c) in The M.P. Vat Act, 2002

(c)require any person whom he has reason to believe to have purchased goods from outside or within the State of Madhya Pradesh to furnish a statement of the name and address of the person from whom he has purchased such goods and the description and price thereof and the manner in which they were delivered to him;