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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Madhya Pradesh - Subsection

Section 80(4) in M.P. Vat Rules, 2006

(4)On receipt of the application, the Commissioner shall, after making such enquiry and calling for such additional information from the dealer as he deems necessary and after giving the dealer an opportunity of being heard, pass an order determining the rate of tax in respect of the goods covered by the document referred to in clause (iii) of sub-rule (2) received with the application.