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[Cites 0, Cited by 0] [Section 18(5)] [Section 18] [Entire Act]

State of Madhya Pradesh - Subsection

Section 18(5)(a) in The M.P. Vat Act, 2002

(a)If the Commissioner has reason to believe that the particulars given by a registered dealer in his return or returns furnished by him for any period under sub-section (1) or sub-section (2) are not correct he may, by giving the dealer an opportunity of being heard, verify the correctness of such particulars in the return or returns.