Section 70(1)(ii) in The M.P. Vat Act, 2002

[Cites 0, Cited by 0] [Section 70(1)] [Section 70] [Entire Act]

State of Madhya Pradesh - Subsection

Section 70(1)(ii) in The M.P. Vat Act, 2002

(ii)if any question is raised by a dealer in respect of the rale of tax on any goods shall, within six months from the date of receipt of the application made by the dealer for this purpose in the prescribed manner and on payment of such fee as may be prescribed,

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State of Madhya Pradesh - Subsection

Section 70(1)(ii) in The M.P. Vat Act, 2002