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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Madhya Pradesh - Subsection

Section 55(2) in M.P. Vat Rules, 2006

(2)A registered dealer who opts for composition under Section 11 shall not show the lump-sum element separately in the bills or invoice or cash memorandum issued by him to purchaser and accordingly shall not collect any amount by way of lump-sum or tax.Chapter - IX