Section 7(3)(c) in M.P. Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2006

[Cites 0, Cited by 0] [Section 7(3)] [Section 7] [Entire Act]

(c)an affidavit stating that the applicant has-

(i)filed up to date Income Tax returns;

(ii)paid the Income tax assessed; and

(iii)paid the Income Tax on the basis of self-assessment, as provided in the Income-Tax Act, 1961;

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