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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Madhya Pradesh - Subsection

Section 46(4) in The M.P. Vanijyik Kar Niyam, 1995

(4)The Commissioner shall direct every year that five per cent of the dealers in each circle, to be selected on sample basis in the manner decided by the Commissioner who are eligible for summary assessment, be assessed under sub-section (3) or sub-section (4) of Section 27, as the case may be.