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[Cites 0, Cited by 0] [Section 8A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8A(9) in M.P. Vat Rules, 2006

(9)When the permission granted to a registered dealer under sub-rule (3) is revoked under sub-rule (8), the provisions of Sections 18, 20, 20-A, 39 and 40 shall apply to such registered dealer in relation to the works contract in respect of which such permission had been granted to him.