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[Cites 0, Cited by 0] [Section 24C] [Entire Act]

State of Madhya Pradesh - Subsection

Section 24C(4) in The M.P. Vat Act, 2002

(4)If the amount required to be deposited under sub-section (2), has already been deposited by the dealer, the Settlement Authority shall pass an order of settlement. If the amount deposited is less than the amount decided by the Settlement Authority, the balance amount shall be deposited by the dealer within the time as may be decided by the Settlement Authority. On receipt of proof of payment of the balance amount, the Settlement Authority shall pass an order of settlement.