Section 7(1)(c) in The M.P. Vat Act, 2002

[Cites 0, Cited by 2] [Section 7(1)] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(1)(c) in The M.P. Vat Act, 2002

(c)[ If the sub-contractor proves in the prescribed manner to the satisfaction of the Commissioner that the contractor has opted for composition under Section 11 A in respect of the works contract being executed by the sub-contractor, the sub-contractor shall not be liable to pay tax on the turnover of the goods supplied in the execution of the works contract.] [Inserted by M.P. Act No. 8 of 2007.]

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State of Madhya Pradesh - Subsection

Section 7(1)(c) in The M.P. Vat Act, 2002