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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Madhya Pradesh - Subsection

Section 11(12) in The M.P. Motoryan Karadhan Rules, 1991

(12)The owner shall be liable to pay tax for the period commencing after the last day of the period for which the intimation of non-use was acknowledged irrespective of whether he has taken possession of the documents deposited with the Taxation Authority after the expiry of such period or not.