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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Madhya Pradesh - Subsection

Section 19(7) in The M.P. Vat Act, 2002

(7)If the dealer does not comply with the requirements made in the notice, the Commissioner shall assess or re-assess him to tax and interest and/or to imposition of penalty, in accordance with the provisions of Section 20.] [Substituted by M.P. Act No. 20 of 2010.]