Section 80(2)(t) in The M.P. Vanijyik Kar Adhiniyam, 1994

[Cites 0, Cited by 0] [Section 80(2)] [Section 80] [Entire Act]

State of Madhya Pradesh - Subsection

Section 80(2)(t) in The M.P. Vanijyik Kar Adhiniyam, 1994

(t)

(i)the prescription of further powers of authorities under clause (b) of sub-section (1) of Section 55;

(i)the manner of preferring appeal under Section 61;

(i)the procedure for making an order under sub-section (1) of Section 68;

(ii)the manner in which the refund shall be made under Section 71;

(iii)

(ii)procedure to be followed by the appellate authority in disposing of appeals under sub-section (6) of Section 61;

(iii)the time within which the Commissioner may call for record of proceedings under sub-section (1) of Section 62;

(iv)the procedure for and other matters including fees incidental to the disposal of appeals, applications for revision or rectification of mistake under Section 61, 62 or 71 and other miscellaneous applications or petitions for relief under this Act;

(v)the value of the Court fee stamps which an appeal or application for revision shall bear, under Section 64;

(v)

(ii)the form in which, the authority to whom, the manner in which and date before which the intimation under clause (i) of sub-section (1) of Section 58 shall be sent; and

(iii)the form in which the register under clause (ii) of subsection (1) of Section 58 shall be maintained and the particulars which such a register shall contain;

(u)

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State of Madhya Pradesh - Subsection

Section 80(2)(t) in The M.P. Vanijyik Kar Adhiniyam, 1994