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[Cites 0, Cited by 0] [Section 24(11)] [Section 24] [Entire Act]

State of Madhya Pradesh - Subsection

Section 24(11)(c) in The M.P. Vat Act, 2002

(c)Every notice issued or order passed in exercise of the powers conferred by clause (b), shall for the purpose of Sections 46, 47, 53, 54 and 66 of this Act be deemed to be a notice issued or an order passed under this Act.