Section 2(1)(b) in The M.P. Sthaniya Kshetra Me Mal Ke Pravesh Par Kar Adhiniyam, 1976

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State of Madhya Pradesh - Subsection

Section 2(1)(b) in The M.P. Sthaniya Kshetra Me Mal Ke Pravesh Par Kar Adhiniyam, 1976

(b)"Entry lax" means a tax on entry of goods into a local area for consumption, use or sale therein levied and payable in accordance with the provisions of this Act [and includes composition money payable under Section 7-A;] [Inserted by Act No. 67 of 1976 (w.e.f. 31-12-1976).]

(bb)[ ***] [Omitted by Act No. 11 of 1995 (w.e.f. 1-4-1995).]

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State of Madhya Pradesh - Subsection

Section 2(1)(b) in The M.P. Sthaniya Kshetra Me Mal Ke Pravesh Par Kar Adhiniyam, 1976