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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Madhya Pradesh - Subsection

Section 32(2) in M.P. Vat Rules, 2006

(2)On the date fixed in the notice issued under sub-rule (1), the Assessing Authority or the authority competent to impose penalty, as the case may he, shall, after considering objections raised by the dealer and examining such evidence as may be produced by him and after taking such other evidence as may be available, impose a penalty or pass any other suitable order.