Section 25(4)(iv) in M.P. Vat Rules, 2006

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State of Madhya Pradesh - Subsection

Section 25(4)(iv) in M.P. Vat Rules, 2006

(iv)the permission shall stand automatically revoked if the dealer is convicted of an offence punishable under the Act or under any earlier law and in that case he shall furnish all the returns normally due from him in accordance with the provisions of Section 18 within a period of thirty days from the date of such conviction; and

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State of Madhya Pradesh - Subsection

Section 25(4)(iv) in M.P. Vat Rules, 2006