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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Madhya Pradesh - Subsection

Section 11(2)(b) in The M.P. Vritti Kar Adhiniyam, 1995

(b)Where a person has furnished all the returns and has paid the tax due according to such returns or has paid maximum tax Rs. 2,500/-,