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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Madhya Pradesh - Subsection

Section 19(1)(b) in The M.P. Vanijyik Kar Adhiniyam, 1994

(b)The provisions of Sections 26, 27, 42 and 43 shall not apply to a registered dealer to whom permission to pay a lumpsum 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.