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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(2) in The M.P. Cess on Land held in Connection with Mineral Rights Rules, 1987

(2)All the provisions relating to appeals under the Sales Tax Act shall apply to the appeals to be heard by the Appellate Deputy Commissioner under sub-rule (1) or in relation to any process connected with such appeals.