Section 20A(1)(a) in The M.P. Vat Act, 2002

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State of Madhya Pradesh - Subsection

Section 20A(1)(a) in The M.P. Vat Act, 2002

(a)all returns or revised returns for any period of a year in the prescribed manner and within prescribed time or before,-

(i)31st July of the subsequent year, in case of such dealer whose annual turnover does not exceed rupees forty lacs;

(ii)31st October of the subsequent year, in other cases;