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State of Madhya Pradesh - Section

Section 30 in M.P. Vat Rules, 2006

30. Selection of dealers for reassessment under sub-section (2) of Section 20-A.

- The Commissioner shall direct every year that such dealers in each circle, deemed to have been assessed under sub-section (1) of Section 20-A as may be selected under a system that may be evolved by him, shall be reassessed under sub-section (3) of the said section.