Section 27(8)(i) in The M.P. Vanijyik Kar Adhiniyam, 1994

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State of Madhya Pradesh - Subsection

Section 27(8)(i) in The M.P. Vanijyik Kar Adhiniyam, 1994

(i)in respect of a registered dealer and a dealer referred to in clause (b) of sub-section (6) within a period of two calender years from the end of the period for which assessment is to be made; and

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State of Madhya Pradesh - Subsection

Section 27(8)(i) in The M.P. Vanijyik Kar Adhiniyam, 1994