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[Cites 0, Cited by 1] [Section 35] [Entire Act]

State of Madhya Pradesh - Subsection

Section 35(2) in The M.P. Vat Act, 2002

(2)Any amount collected by any person in contravention of the provisions of sub-section (1) or any amount collected by any person by way of tax or in any other manner not payable under any provisions of this Act and not returned by him to the person from whom it was collected shall be liable to forfeiture to the State Government.