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[Cites 0, Cited by 0] [Section 18(4)] [Section 18] [Entire Act]

State of Madhya Pradesh - Subsection

Section 18(4)(ii) in M.P. Vat Rules, 2006

(ii)the date of communication of order to the dealer if the case, other than those covered in sub-rule (2) of Rule 12, falls in clause (b), clause (c), clause (d) or clause (e) of sub-section (10) of Section 17.