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[Cites 0, Cited by 0] [Section 79(2)] [Section 79] [Entire Act]

State of Madhya Pradesh - Subsection

Section 79(2)(b) in M.P. Vat Rules, 2006

(b)Where an application is rejected, the appropriate [Commercial Tax Officer or any other officer authorised by Commissioner in this behalf] [Substituted by Notification No. F-A-3-65-07-1-V (01), dated 3-1-2008.] shall specify the amount of arrears outstanding against the dealer. If the arrears are paid, the tax clearance certificate shall be granted to the dealer. The certificate shall be prepared in duplicate. One copy shall be given to the dealer and the other copy shall be retained by the appropriate [Commercial Tax Officer or any other officer authorised by Commissioner in this behalf] [Substituted by Notification No. F-A-3-65-07-1-V (01), dated 3-1-2008.] for his record. Where an application is rejected the appropriate [Commercial Tax Officer or any other officer authorised by Commissioner in this behalf] [Substituted by Notification No. F-A-3-65-07-1-V (01), dated 3-1-2008.] shall immediately intimate this fact to the officer specified in serial number (7) of the application in Form 63.