Section 24(5)(b) in The M.P. Vat Act, 2002

[Cites 0, Cited by 0] [Section 24(5)] [Section 24] [Entire Act]

State of Madhya Pradesh - Subsection

Section 24(5)(b) in The M.P. Vat Act, 2002

(b)assessed or re-assessed under sub-sections (4) and (5) of Section 20 less the sum, if any, already paid by the dealer or person in respect of the said year together with interest, if any, required to be paid and the penalty if any, directed to be paid under clause (c) of sub-section (4) of Section 18, or

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State of Madhya Pradesh - Subsection

Section 24(5)(b) in The M.P. Vat Act, 2002