Section 82(1)(c) in The M.P. Vanijyik Kar Niyam, 1995

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State of Madhya Pradesh - Subsection

Section 82(1)(c) in The M.P. Vanijyik Kar Niyam, 1995

(c)at least fifty percent of the amount of tax and/or penalty outstanding at the time of making the application is paid and the proof of payment is furnished along with the application where the relief sought is in respect of the tax assessed or penalty imposed :

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State of Madhya Pradesh - Subsection

Section 82(1)(c) in The M.P. Vanijyik Kar Niyam, 1995