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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Madhya Pradesh - Subsection

Section 73(7) in The M.P. Vat Act, 2002

(7)Input tax rebate under this section shall be allowed only after determination by Commissioner in such manner and within such time as may be prescribed.Explanation : - For the purpose of this section the expressions "raw material" and "tax paid goods" shall have the meaning assigned to them in clauses (r) and (x), respectively, of Section 2 of the Act repealed by this Act.]