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

State of Madhya Pradesh - Subsection

Section 8A(10) in M.P. Vat Rules, 2006

(10)The registered dealer who has been granted permission to make lump sum payment by way of composition in respect of a works contract or contracts under the repealed Act and the execution of the contract or contracts is continuing after 31st March, 2006, shall continue to avail the facility of composition till the completion of the contract or contracts in accordance with the permission granted.]