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[Cites 0, Cited by 0] [Section 27(2)] [Section 27] [Entire Act]

State of Madhya Pradesh - Subsection

Section 27(2)(b) in The M.P. Vanijyik Kar Adhiniyam, 1994

(b)On receipt of the return or returns for any such year from a registered dealer in the manner specified in clause (a) the Commissioner shall, subject to the restrictions and conditions in the rules that may be made for the purpose and without requiring the presence of such dealer and calling for his accounts, accept such return or returns and send an intimation of acceptance to the dealer within such time as may be prescribed. Such intimation of acceptance shall be deemed to be an order of assessment for the purpose of this Act.