38A. [ Restrictions and conditions subject to which the tax payable by a registered dealer shall be deemed to have been paid. [Inserted by Notification No. F-A-5-7-06-1-V (24), dated 14-6-2007.]
- The State Government in the Commerce and Industries Department shall make a scheme and lay down the procedure for the purpose of sub-section (4-A) of Section 24.] [Substituted by Notification No. F-A-5-7-2006-1-V (40), dated 14-6-2006.]
