Section 8(3)(i) in M.P. Vat Rules, 2006

[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

(i)[0.5 per cent] [Substituted by Notification No. F-A-3-65-07-1-V (01), dated 3-1-2008.] of the turnover of sales of goods purchased; and

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