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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(1)(b) in The M.P. Koyala Upkar (Manyatakaran) Adhiniyam, 1964

(b)any cess imposed or assessed in pursuance of the said notifications/ notices before the 20th day of May, 1964 but not collected before such date as may be recovered (after assessment of the cess where necessary) in the manner provided therefor;