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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Madhya Pradesh - Subsection

Section 20(1) in M.P. Vat Rules, 2006

(1)The amount of security that may be demanded from a dealer under clause (a) of sub-section (12) of Section 17 shall be-
(i)the highest amount of tax payable by such dealer in any quarter of the previous year subject to maximum of rupees one lac;
(ii)where there is no previous year, rupees ten thousand.