Section 48(1)(d) in The M.P. Vanijyik Kar Niyam, 1995

[Cites 0, Cited by 0] [Section 48(1)] [Section 48] [Entire Act]

(d)a registered dealer has rendered himself liable to a best judgement assessment under clause (a) or (b) of sub-section (5) of Section 27; or

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