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[Cites 0, Cited by 0] [Section 71(2)] [Section 71] [Entire Act]

State of Madhya Pradesh - Subsection

Section 71(2)(e) in The M.P. Vat Act, 2002

(e)the manner in which proceedings shall be instituted under sub-section (1) of Section 6;
(ea)[ the manner in which the payment of tax by the sub-contractor under clause (b) and by the sub-contractor that the contractor has opted for composition, under clause (c) of sub-section (1) of Section 7 shall be proved;] [Inserted by M.P. Act No. 8 of 2007.]
(eb)[ the manner in which recognition certificate shall be obtained under sub-section (5) of Section 10-A and the manner and the form in which declaration shall be issued under sub-section (6) of Section 10-A;] [Inserted by M.P Act No. 11 of 2010.]