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[Cites 0, Cited by 0] [Section 11A(1)] [Section 11A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 11A(1)(b) in The M.P. Vat Act, 2002

(b)The provisions of Sections 18, 20, 20-A, 39 and 40 shall not apply to a registered dealer to whom permission to pay a lump sum by way of composition is granted under clause (a) in relation to the period for and the goods in respect of which such composition of tax has been made and who complies with the restrictions and conditions prescribed under the said clause.