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[Cites 0, Cited by 0] [Section 47(1)] [Section 47] [Entire Act]

State of Madhya Pradesh - Subsection

Section 47(1)(ii) in The M.P. Vat Act, 2002

(ii)where such order relates to determination of the liability of a dealer to pay tax or where a notice issued under this Act for assessment or reassessment except after an assessment or reassessment order is passed.