Section 17(10)(d) in The M.P. Vat Act, 2002

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State of Madhya Pradesh - Subsection

Section 17(10)(d) in The M.P. Vat Act, 2002

(d)the Commissioner on his own motion finds that a registered dealer is in arrears of tax or penalty or any other sum due under this Act or under the Act repealed by this Act, which is more than rupees one lac and which remains outstanding for more than six months; or

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State of Madhya Pradesh - Subsection

Section 17(10)(d) in The M.P. Vat Act, 2002