Section 82(6)(a) in M.P. Vat Rules, 2006

[Cites 0, Cited by 0] [Section 82(6)] [Section 82] [Entire Act]

State of Madhya Pradesh - Subsection

Section 82(6)(a) in M.P. Vat Rules, 2006

(a)For the purpose of computation of the input tax rebate to be claimed by or be allowed to a registered dealer under Section 73 in respect of goods,-

(i)referred to in sub-section (2) or clause (b) of sub-section (3) of the said section;

(ii)used or consumed in respect of the goods referred to in clause (a) of sub-section (3) of the said section, turnover of such goods which have borne tax under the repealed Act, shall be,-

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State of Madhya Pradesh - Subsection

Section 82(6)(a) in M.P. Vat Rules, 2006