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[Cites 0, Cited by 0] [Section 16A(2)] [Section 16A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 16A(2)(a) in The M.P. Vat Act, 2002

(a)a registered dealer who is an industrial unit eligible for grant of facility of deferred payment of tax, under the scheme providing for grant of incentive to entrepreneur in respect of an industrial unit set up in the State as the State Government may make in this behalf, may make deferred payment of tax pretaining to such period before the commencement of this Act and subject to such restrictions and conditions, as may be specified in such scheme;