Section 20(9)(a) in The M.P. Vat Act, 2002

[Cites 0, Cited by 0] [Section 20(9)] [Section 20] [Entire Act]

State of Madhya Pradesh - Subsection

Section 20(9)(a) in The M.P. Vat Act, 2002

(a)Where, a registered dealer claims refund of tax or input tax rebate in his return for any quarter or return or returns for any year and makes an application for his assessment for that quarter or that year but his assessment is not completed within the time specified in the proviso to sub-section (1) the claim made in the return or returns for that quarter or year shall stand accepted and such dealer shall be entitled to the refund of the amount of the tax or input tax rebate.

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State of Madhya Pradesh - Subsection

Section 20(9)(a) in The M.P. Vat Act, 2002