Section 20(1)(b) in The M.P. Vat Act, 2002

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State of Madhya Pradesh - Subsection

Section 20(1)(b) in The M.P. Vat Act, 2002

(b)a registered dealer who claims a refund of input tax rebate under the provisions of sub-section (4) of Section 14. -

(i)in his return for any quarter of a year and makes an application for that purpose, along with such return or before the date on which the return for the subsequent quarter becomes due, or

(ii)in his returns for a year and makes an application for that purpose before the date on which the return for the first quarter of the subsequent year becomes due,

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State of Madhya Pradesh - Subsection

Section 20(1)(b) in The M.P. Vat Act, 2002