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[Cites 0, Cited by 0] [Section 6A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6A(2) in The M.P. Motoryan Karadhan Rules, 1991

(2)Where no declaration is filed by the owner by the last date fixed for payment of tax, the luxation Authority shall without delay proceed suo motu lo determine the amount of lax payable under sub-section (4) of Section 8 and shall pass order required under that sub-section as early as possible.