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[Cites 0, Cited by 0] [Section 49(4)] [Section 49] [Entire Act]

State of Madhya Pradesh - Subsection

Section 49(4)(a) in The M.P. Vanijyik Kar Adhiniyam, 1994

(a)the tax payable under this Act by such firm, association or family for the period upto the date of such discontinuance may be assessed and determined as if no such discontinuance had taken place; and