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[Cites 0, Cited by 0] [Section 20(6)] [Section 20] [Entire Act]

State of Madhya Pradesh - Subsection

Section 20(6)(b) in The M.P. Vat Act, 2002

(b)In respect of periods, subsequent to the period referred to in clause (a), during which the dealer has failed to apply for registration, the amount of tax due from him referred to in the said clause shall be assessed separately for each year.