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

State of Madhya Pradesh - Subsection

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

(d)no Court shall enforce any decree or order directing the refund of any cess so paid.