Section 25(1)(b) in The M.P. Vat Act, 2002

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State of Madhya Pradesh - Subsection

Section 25(1)(b) in The M.P. Vat Act, 2002

(b)the Commissioner shall, if the tax payable by such dealer in a year exceeds rupees ten thousand, require such dealer to pay such tax, in the manner laid down in the following sub-sections, in advance of an assessment which may be made under Section 20.

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State of Madhya Pradesh - Subsection

Section 25(1)(b) in The M.P. Vat Act, 2002