Section 14(6)(b) in The M.P. Vat Act, 2002

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State of Madhya Pradesh - Subsection

Section 14(6)(b) in The M.P. Vat Act, 2002

(b)Where a dealer makes an application for grant of a registration certificate under clause (a) or clause (b) of sub-section (2) of Section 17 on or after the commencement of the Act, he shall, in respect of goods specified in Schedule II other than those specified in Part III of the said Schedule, purchased, on or after such commencement, by him within the State of Madhya Pradesh from another such dealer after payment to him input tax and held in stock by him on the date of validity of the registration certificate issued to him under clause (a) or clause (b) of sub-section (2) of Section 17, claim or be allowed input tax rebate of the amount of such tax in accordance with the provisions of clause (a) above.

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State of Madhya Pradesh - Subsection

Section 14(6)(b) in The M.P. Vat Act, 2002