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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Madhya Pradesh - Subsection

Section 20(2)(c) in The M.P. Sthaniya Kshetra Me Mal Ke Pravesh Par Kar Adhiniyam, 1976

(c)[ (i) the conditions and restrictions under the first proviso to sub-section (1) of Section 4; [Inserted by Act No. 36 of 1997 (w.e.f. 1-10-1997).]
(ii)the restrictions and conditions subject to which a registered dealer shall be entitled to set off or refund under the second proviso to sub-section (1) of Section 4 and the proportion in which he shall be entitled thereto;]