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[Cites 0, Cited by 0] [Section 26A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 26A(1) in The M.P. Vat Act, 2002

(1)Notwithstanding anything contained in any other provision of this Act, every registered dealer (the purchaser) who purchases such goods as may be notified by the State Government for sale or consumption from another registered dealer, shall deduct input tax from the amount payable by him to the selling registered dealer (the seller) for such purchase.