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[Cites 0, Cited by 3] [Section 25] [Entire Act]

State of Madhya Pradesh - Subsection

Section 25(3) in The M.P. Vat Act, 2002

(3)After the expiry of the date by which the return has become due, the Commissioner may issue a notice in the prescribed form to a registered dealer who has failed to furnish such return requiring him to pay in the prescribed manner and within the prescribed time the tax payable in advance computed in accordance with sub-section (2).