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[Cites 0, Cited by 0] [Section 71(2)] [Section 71] [Entire Act]

State of Madhya Pradesh - Subsection

Section 71(2)(g) in The M.P. Vat Act, 2002

(g)the manner and period in which input tax rebate shall be claimed by or be allowed to a registered dealer [or a person other than a registered dealer] [Inserted by M.P. Act No. 12 of 2006.] under Section 14;