Section 7(1)(b) in The M.P. Vat Act, 2002

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State of Madhya Pradesh - Subsection

Section 7(1)(b) in The M.P. Vat Act, 2002

(b)If the contractor proves in the prescribed manner to the satisfaction of the Commissioner that the tax has been paid by the sub-contractor on the turnover of the goods supplied in the course of execution of the works contract, the contractor shall not be liable to pay tax again on the turnover of such goods.

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State of Madhya Pradesh - Subsection

Section 7(1)(b) in The M.P. Vat Act, 2002