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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of Madhya Pradesh - Subsection

Section 82(5) in M.P. Vat Rules, 2006

(5)If no notice for verification is issued within [150] [Substituted by Notification No. F-A-3-4-2006- 1-V (55), dated 27-7-2006.] days from the date of commencement of the Act, the input tax rebate claimed on the stock shall be deemed to have been allowed.