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

State of Madhya Pradesh - Subsection

Section 10A(6) in The M.P. Vat Act, 2002

(6)If a dealer, who is liable to pay tax under this Section, sells the notified goods to a dealer, who holds a certificate of recognition, against a declaration issued in the manner and form as may be prescribed, the selling dealer shall be entitled to claim deduction of the purchase price of the goods sold and such purchase price shall be included in the aggregate of purchase prices.