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

State of Madhya Pradesh - Subsection

Section 26A(3) in The M.P. Vat Act, 2002

(3)The certificate of deduction of tax shall constitute a good and sufficient discharge of the liability of the seller to pay tax in respect of such transaction and the amount so deducted shall be adjusted by him in such manner as may be prescribed, and this certificate shall not be used for discharge of the liability of any other transaction.