Section 20(7)(ii) in The M.P. Vat Act, 2002

[Cites 0, Cited by 0] [Section 20(7)] [Section 20] [Entire Act]

State of Madhya Pradesh - Subsection

Section 20(7)(ii) in The M.P. Vat Act, 2002

(ii)the assessment in respect of a dealer referred to in clause (b) of sub-section (6) for any period shall be made within a period of one calendar year from the end of such period; and

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State of Madhya Pradesh - Subsection

Section 20(7)(ii) in The M.P. Vat Act, 2002