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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Madhya Pradesh - Subsection

Section 21(4) in M.P. Vat Rules, 2006

(4)If a dealer becomes liable to pay tax during any quarter of a year, other than the last quarter of that year, the return in Form 10 for the subsequent month or quarter shall include the broken period relating to the preceding month or quarter, as the case may be.