Section 32(6)(b) in The M.P. Vanijyik Kar Adhiniyam, 1994

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State of Madhya Pradesh - Subsection

Section 32(6)(b) in The M.P. Vanijyik Kar Adhiniyam, 1994

(b)assessed under sub-sections (1), (2), (4) and (5) of Section 27 less the sum, if any, already paid by the dealer or person in respect of the said year together with interest, if any, required to be paid and the penalty if any, directed to be paid under sub-section (4) of Section 26, or

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State of Madhya Pradesh - Subsection

Section 32(6)(b) in The M.P. Vanijyik Kar Adhiniyam, 1994