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[Cites 0, Cited by 0] [Section 7A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7A(7) in M.P. Vat Rules, 2006

(7)A dealer who desires to claim deduction under sub-section (6) of Section 10-A from his turnover, shall submit a true declaration in Form 3-D duly filled in and signed by the purchasing dealer within three months after the end of the period to which the declaration relates. A declaration in Form 3-D may cover all transactions of sales, which take place in a quarter of a financial year.]Chapter - IV