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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Madhya Pradesh - Subsection

Section 23(1) in M.P. Vat Rules, 2006

(1)A registered dealer who desires to submit a revised return under sub-section (2) of Section 18, in respect of any quarter or quarters of a year, shall do so at any time before-
(i)31st July of the subsequent year, in case of such dealer whose annual turnover does not exceed rupees forty lacs;
(ii)31st October of the subsequent year, in other cases.