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[Cites 0, Cited by 0] [Section 20(7)] [Section 20] [Entire Act]

State of Madhya Pradesh - Subsection

Section 20(7)(a) in The M.P. Vat Act, 2002

(a)where a fresh assessment has to be made to give effect to any finding or direction contained in any order under Sections 46, 47 and 53 or to any order of the Civil Court, High Court or Supreme Court, such assessment shall be made within a period of one calendar year from the date of the order containing such finding or direction or the order of the Civil Court, High Court or Supreme Court, as the case may be;