Section 45(6)(l) in The M.P. Vanijyik Kar Adhiniyam, 1994

[Cites 0, Cited by 0] [Section 45(6)] [Section 45] [Entire Act]

State of Madhya Pradesh - Subsection

Section 45(6)(l) in The M.P. Vanijyik Kar Adhiniyam, 1994

(l)Where any claim or objection has been adjudicated upon under clause (k) or where the Commissioner refuses to entertain a claim or objection under the proviso to clause (h), any such order made shall be deemed to be an order relating to assessment of tax against a dealer under Section 27 and shall be subject to the same condition as to appeal, revision or any other remedy under this Act.

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State of Madhya Pradesh - Subsection

Section 45(6)(l) in The M.P. Vanijyik Kar Adhiniyam, 1994