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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(2) in M.P. Vat Rules, 2006

(2)A registered dealer opting to pay a lump-sum in lieu of tax by way of composition shall give his option in Form 4 to the appropriate [Commercial Tax Officer or any officer authorised by the Commissioner in this behalf] [Substituted by Notification No. F-A-3-65-07-1-V (01), dated 3-1-2008.] within one month of the commencement of year.