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[Cites 0, Cited by 0] [Section 20(7)] [Section 20] [Entire Act]

State of Madhya Pradesh - Subsection

Section 20(7)(iii) in The M.P. Vat Act, 2002

(iii)[ in respect of a dealer, under clause (a) of sub-section (6) shall he made within a period of one calendar year from the commencement of proceedings under the said sub-section :] [Substituted by M.P. Act No. 12 of 2006.]