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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(1)(a) in The M.P. Koyala Upkar (Manyatakaran) Adhiniyam, 1964

(a)all acts, proceedings or things done or taken by the Board or by any officer of the Board in connection with the imposition, assessment or collection of such cess shall, for all purposes, be deemed to be and to have always been done or taken in accordance with law;