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[Cites 0, Cited by 0] [Section 14(7)] [Section 14] [Entire Act]

State of Madhya Pradesh - Subsection

Section 14(7)(b) in The M.P. Vat Act, 2002

(b)The provisions of clause (b) of sub-section (1) and sub-sections (3) to (5) shall apply to input tax rebate that may be claimed or allowed in respect of goods referred in clause (a).]