Section 33(1)(b) in The M.P. Vanijyik Kar Adhiniyam, 1994

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State of Madhya Pradesh - Subsection

Section 33(1)(b) in The M.P. Vanijyik Kar Adhiniyam, 1994

(b)the Commissioner shall, if the tax payable by such dealer in a year exceeds rupees one thousand, require such dealer to pay such tax, in the manner laid down in the following sub-sections in advance of an assessment which may be under Section 27.

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State of Madhya Pradesh - Subsection

Section 33(1)(b) in The M.P. Vanijyik Kar Adhiniyam, 1994