Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] State of Madhya Pradesh - Subsection Section 8(1) in M.P. Vat Rules, 2006 (1)A registered dealer whose turnover in a year docs not ordinarily exceed [Rupees sixty lacs] [Substituted by Notification F. No. A-3-17-2010-1-V (67), dated 13-8-2010.] may opt to pay a lump-sum under sub-section (1) of Section 11.
