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[Cites 0, Cited by 0] [Section 10A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10A(2) in The M.P. Vanijyik Kar Adhiniyam, 1994

(2)The surcharge levied under sub-section (1) shall be in addition to the amount of tax payable under this Act and all the other provisions of this Act, shall apply to surcharge so levied as they apply to tax.]