Section 17(5)(c) in The M.P. Vat Act, 2002

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State of Madhya Pradesh - Subsection

Section 17(5)(c) in The M.P. Vat Act, 2002

(c)where a dealer has applied under clause (c) or a person has applied under clause (d) of sub-section (2), for registration the date of such application and notwithstanding the provisions of Section 5, such dealer or person as the case may be, shall be liable to pay tax under this Act, during the period from the said date till his registration certificate remains in force.

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State of Madhya Pradesh - Subsection

Section 17(5)(c) in The M.P. Vat Act, 2002