Section 33(2)(c) in The M.P. Vanijyik Kar Adhiniyam, 1994

[Cites 0, Cited by 0] [Section 33(2)] [Section 33] [Entire Act]

State of Madhya Pradesh - Subsection

Section 33(2)(c) in The M.P. Vanijyik Kar Adhiniyam, 1994

(c)Where a registered dealer has not been assessed to tax for any previous year and no returns have been furnished by him for such year or where a registered dealer has no previous year, the tax payable in advance shall be such amount as the Commissioner may determine to the best of his judgement.

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State of Madhya Pradesh - Subsection

Section 33(2)(c) in The M.P. Vanijyik Kar Adhiniyam, 1994