Section 25(2)(c) in The M.P. Vat Act, 2002

[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

State of Madhya Pradesh - Subsection

Section 25(2)(c) in The M.P. Vat Act, 2002

(c)Where a registered dealer has not been assessed to tax under this Act for any previous year and no returns have been furnished by him for such year or where a registered dealer has no previous year, the tax payable in advance shall be such amount as the Commissioner may determine to the best of his judgement.

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State of Madhya Pradesh - Subsection

Section 25(2)(c) in The M.P. Vat Act, 2002