Section 17(10)(b) in The M.P. Vat Act, 2002

[Cites 0, Cited by 0] [Section 17(10)] [Section 17] [Entire Act]

State of Madhya Pradesh - Subsection

Section 17(10)(b) in The M.P. Vat Act, 2002

(b)on an application by a registered dealer that his liability to pay tax has ceased, or the Commissioner on his own motion finds that as per the returns submitted by a registered dealer, his turnover in the immediate previous year has not exceeded the limit prescribed under Section 5; or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Madhya Pradesh - Subsection

Section 17(10)(b) in The M.P. Vat Act, 2002