Section 33(2)(a) in The M.P. Vat Act, 2002

[Cites 0, Cited by 0] [Section 33(2)] [Section 33] [Entire Act]

State of Madhya Pradesh - Subsection

Section 33(2)(a) in The M.P. Vat Act, 2002

(a)if the arrears of tax, penally, interest or part thereof or any other amounts is up to 25 per cent of the total auction value, the arrears shall be paid in full by the bank or financial institution;

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State of Madhya Pradesh - Subsection

Section 33(2)(a) in The M.P. Vat Act, 2002