Section 45(2)(a) in M.P. Vat Rules, 2006

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State of Madhya Pradesh - Subsection

Section 45(2)(a) in M.P. Vat Rules, 2006

(a)For the amount deducted under sub-section (1) of Section 26, the purchaser shall issue a certificate in Form 31 in duplicate to the dealer supplying goods to the Central Government or the State Government within ten days of the deposit of such amount under the provision of sub-rule (1).

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State of Madhya Pradesh - Subsection

Section 45(2)(a) in M.P. Vat Rules, 2006