Section 24(2)(i) in M.P. Vat Rules, 2006

[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

State of Madhya Pradesh - Subsection

Section 24(2)(i) in M.P. Vat Rules, 2006

(i)If the registered dealer makes during the period of exemption any sale or purchase which is taxable, he shall, within fifteen days from the date of such sale or purchase give information thereof to the appropriate [Commercial Tax Officer or any other officer authorised by Commissioner in this behalf] [Substituted by Notification No. F-A-3-65-07-1-V (01), dated 3-1-2008.].

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State of Madhya Pradesh - Subsection

Section 24(2)(i) in M.P. Vat Rules, 2006