Section 14(6)(e) in The M.P. Vat Act, 2002

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State of Madhya Pradesh - Subsection

Section 14(6)(e) in The M.P. Vat Act, 2002

(e)[ Notwithstanding anything contained in clause (a), where a dealer, who is a builder and developer carrying on the business of constructing residential and/or commercial buildings, makes an application for grant of a registration certificate under clause (a) of sub-section (2) of Section 17 after the prescribed period but before 31st March, 2008, he shall, in respect of goods specified in Schedule II other than those specified in Part III of the said Schedule, purchased, on or after date of liability, by him within the State of Madhya Pradesh from a registered dealer after payment to him input tax claim or be allowed input tax rebate of the amount of such tax in accordance with the provisions of clause (a) above.] [Inserted by M.P. Act No. 9 of 2009.]

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State of Madhya Pradesh - Subsection

Section 14(6)(e) in The M.P. Vat Act, 2002