Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 20(7)] [Section 20] [Entire Act]

State of Madhya Pradesh - Subsection

Section 20(7)(i) in The M.P. Vat Act, 2002

(i)The assessment in respect of a registered dealer referred to in clause (a) of sub-section (4) shall be made within a period of one calender year from the end of the period for which the assessment is to be made;