Section 3(2)(a) in The M.P. Sthaniya Kshetra Me Mal Ke Pravesh Par Kar Adhiniyam, 1976

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State of Madhya Pradesh - Subsection

Section 3(2)(a) in The M.P. Sthaniya Kshetra Me Mal Ke Pravesh Par Kar Adhiniyam, 1976

(a)There shall be levied an entry tax on the entry into any local area for consumption, use or sale therein,-

(i)[ of such goods specified in Schedule II or Schedule III, other than motor vehicles, on which entry tax is not leviable under the provisions of sub-section (1); and] [Substituted by Act No. 7 of 1999 (w.e.f. 1-5-1999).]

(ii)by such persons or class of persons, [***] [Omitted by Act No. 7 of 1999 (w.e.f. 1-5-1999).] as may in either case, be notified by the State Government and thereupon such tax shall be paid by such person or class of persons :

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State of Madhya Pradesh - Subsection

Section 3(2)(a) in The M.P. Sthaniya Kshetra Me Mal Ke Pravesh Par Kar Adhiniyam, 1976