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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Madhya Pradesh - Subsection

Section 18(1) in The M.P. Vritti Kar Adhiniyam, 1995

(1)The Commissioner, Profession Tax may, on his own motion revise any order passed by any authority under this Act :Provided that no order shall be revised by the Commissioner, Profession Tax under this sub-section after the expiry of three years from the date of passing of the impugned order.