Section 80(2)(e) in The M.P. Vanijyik Kar Adhiniyam, 1994

[Cites 0, Cited by 0] [Section 80(2)] [Section 80] [Entire Act]

(e)

(i)the restrictions and conditions subject to which the provisions of sub-section (2) of Section 9 shall apply to a selling registered dealer;

(ii)the restrictions and conditions subject to which tax shall be levied at the concessional rate under sub-section (2) of Section 10;

(iii)the restrictions and conditions subject to which and the manner in which set off shall be granted under Section 13;

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