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[Cites 0, Cited by 0] [Section 70A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 70A(1) in The M.P. Vat Act, 2002

(1)The State Government may, by notification, amend Schedule I and Schedule II and thereupon the said Schedules shall stand amended accordingly :Provided that no notification by which the rate of tax is enhanced, shall be issued without giving in the Gazette such previous notice as (he State Government may consider reasonable of its intention to issue such notification.