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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Madhya Pradesh - Subsection

Section 73(2) in The M.P. Vanijyik Kar Adhiniyam, 1994

(2)Any amount collected by any person in contravention of the provisions of sub-section (1) or any amount collected by any person by way of tax or in any other manner not payable under any provisions of this Act shall be liable to forfeiture to the State Government.