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[Cites 0, Cited by 0] [Section 26A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 26A(7) in The M.P. Vat Act, 2002

(7)The purchaser shall retain as refund the amount deducted under sub-section (1) which is equal to the amount of input tax rebate nationally admissible under Section 14 on such purchases.]