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[Cites 0, Cited by 1] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(2) in The M.P. Vat Act, 2002

(2)No tax under this section shall be levied in respect of any year on-
(a)a dealer whose turnover in a year does not exceed the limit prescribed under sub-section (1) of Section 5;
(b)any other dealer who has no turnover, if his aggregate of purchase prices of all the goods does not exceed such amount as may be prescribed.