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

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State of Madhya Pradesh - Subsection

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

(c)[ Where a registered dealer who has opted for composition under Section 11 for a year, does not opt for composition in subsequent year, he shall claim or be allowed input tax rebate in respect of the goods held in stock on the date of commencement of the subsequent year in accordance with the provisions of clause (a) above. [Inserted by M.P. Act No. 22 of 2006.]

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State of Madhya Pradesh - Subsection

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