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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Madhya Pradesh - Subsection

Section 20(2)(e) in The M.P. Sthaniya Kshetra Me Mal Ke Pravesh Par Kar Adhiniyam, 1976

(e)[ the manner in which details shall be specified under sub-section (1) of Section 7;] [Substituted by Act No. 24 of 1978 (w.e.f. 1-10-1978).]
(ee)[ (i) the terms and conditions on which the registered dealer may compound the liability and the manner in which composition money shall be estimated under sub-section (1) of Section 7-A; [Substituted by Act No. 22 of 1977 (w.e.f. 1-5-1977).]
(ii)The time within which and the manner in which the composition money shall be paid under sub-section (2) of Section 7-A;
(iii)The particulars and the manner in which the names of dealers and particulars shall be published under sub-section (3) of Section 7-A;]