Section 17(12)(b) in The M.P. Vat Act, 2002

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State of Madhya Pradesh - Subsection

Section 17(12)(b) in The M.P. Vat Act, 2002

(b)The Commissioner may, by order, forfeit the whole or any portion of the security furnished by a dealer,-

(i)for collection of any amount of tax, interest or penalty payable by the dealer; or

(ii)if the dealer is found to have misused any prescribed certificate or declaration or has failed to keep or retain them in the prescribed manner.