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[Cites 0, Cited by 0] [Section 6A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6A(1) in The M.P. Motoryan Karadhan Rules, 1991

(1)On receipt of declaration under sub-section (1) or (2) of Section 8 of the Act the Taxation Authority shall without delay proceed to determine the amount of tax payable and shall pass the order required under sub-section (3) of the said section as early as possible.